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 9] [Entire Act]

State of West Bengal - Subsection

Section 9(4) in East Kolkata Wetlands (Conservation and Management) Rules, 2006

(4)After the compliance of the order referred to in sub-rule (3), the Authority may pass and order in Form 3 granting sanction for change of character or mode of use of land with such restriction and conditions as mentioned therein :Provided that before issuing such order in Form 3, the Authority shall satisfy itself, if necessary by enquiry, field inspection or otherwise, that the conditions laid down in Form 3 have been fulfilled properly.