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[Cites 0, Cited by 3] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(d) in The Wild Life (Protection) Act, 1972

(d)where the claimant does not accept the award made in his favour in the matter of compensation, he shall be deemed, within the meaning of [section 64] of that Act, to be a person interested who has not accepted the award, and shall be entitled to proceed to claim relief against the award under the provisions of [Chapter VIII] of that Act;