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[Cites 0, Cited by 1] [Section 38O(1)] [Section 38O] [Entire Act]

Union of India - Subsection

Section 38O(1)(g) in The Wild Life (Protection) Act, 1972

(g)ensure that the tiger reserves and areas linking one protected area or tiger reserve with another protected area or tiger reserve are not diverted for ecologically unsustainable uses, except in public interest and with the approval of the National Board for Wild Life and on the advice of the Tiger Conservation Authority;