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[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4)(b) in The Wild Life (Protection) Act, 1972

(b)all rights in respect of lands proposed to be included in the National Park have become vested in the State Government, the State Government shall publish a notification specifying the limits of the area which shall be comprised within the National Park and declare that the said area shall be a National Park on and from such date as may be specified in the notification.