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[Cites 0, Cited by 0] [Section 36C] [Entire Act]

Union of India - Subsection

Section 36C(3) in The Wild Life (Protection) Amendment Act, 2002

(3)After the issue of notification under sub- section (1), no change in the land use pattern shall be made within the community reserve, except in accordance with a resolution passed by the management committee and approval of the same by the State Gover ment.