Section 8(1)(k) in The Forest (Conservation) Rules, 2003

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Union of India - Subsection

Section 8(1)(k) in The Forest (Conservation) Rules, 2003

(k)If the State Government or Union territory Administration, as the case may be, finds that the compliance report is incomplete, it shall communicate the shortcoming or shortcomings in the compliance report to the User Agency, the Nodal Officer, the Conservator of Forests and the Divisional Forest Officer within a period of fifteen days of its receipt from the Nodal Officer and if the compliance report is complete in all respects, it shall be forwarded to the Ministry of Environment and Forests and Climate Change or the Regional Office, as the case may be, within a period of fifteen days of its receipt from the Nodal Officer.

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Union of India - Subsection

Section 8(1)(k) in The Forest (Conservation) Rules, 2003