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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(5) in East Kolkata Wetlands (Conservation and Management) Rules, 2006

(5)Nothing in sub-rules (3) and (6) above, shall prevent the Authority to disallow, or restrict the applicant for change of character or mode of use of land, if the Authority is satisfied that the proposed change—
(a)may adversely affect the ecology or environment of the East Kolkata Wetlands area; or
(b)may adversely affect the livelihood or socioeconomic conditions of the people in the area; or
(c)is against the principles of Ramsar Convention.