Section 6(3)(j) in The Forest (Conservation) Rules, 2003

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Union of India - Subsection

Section 6(3)(j) in The Forest (Conservation) Rules, 2003

(j)The Nodal Officer shall process and forward the proposal along with his findings on the proposal involving forest land, up to five hectares, above five hectares and up to forty hectares, above forty hectares up to one hundred hectares and above one hundred hectares, to the State Government or the Union territory Administration, as the case may be, within a period of ten days, twenty days, twenty five days and thirty days respectively.

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Union of India - Subsection

Section 6(3)(j) in The Forest (Conservation) Rules, 2003