Section 7(2)(c) in The Forest (Conservation) Rules, 2003

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Union of India - Subsection

Section 7(2)(c) in The Forest (Conservation) Rules, 2003

(c)Regional Office shall refer all proposals involving forest land above five hectares and up to forty hectares; proposals related to mining, encroachments, and hydel projects involving forest land up to five hectares; and all proposals related to linear projects which are complete in all respects, including site inspection report, wherever required, to the Regional Empowered Committee within ten days of the receipt of the proposal from the State Government or the Union Territory Administration, as the case may be:

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Union of India - Subsection

Section 7(2)(c) in The Forest (Conservation) Rules, 2003