Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(1) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018

(1)Government may, on its own motion or on receipt of a report from the District Advisory Committee declare any land or ecological sites as Designated Area by notification published in the Official Gazette and to take effect from the date specified in the said notification.