Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 26] [Section 26A] [Entire Act] Union of India - Subsection Section 26A(3) in The Wild Life (Protection) Act, 1972 (3)No alteration of the boundaries of a sanctuary shall be made by the State Government except on a recommendation of the National Board.
