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[Cites 0, Cited by 0] [Section 38V(5)] [Section 38V] [Entire Act]

Union of India - Subsection

Section 38V(5)(iii) in The Wild Life (Protection) Act, 1972

(iii)the State Government, after obtaining the consent of the Scheduled Tribes and other forest dwellers inhabiting the area, and in consultation with an independent ecological and social scientist familiar with the area, has come to a conclusion that other reasonable options of co-existence, are not available;