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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(iv) in The Compensatory Afforestation Fund Act, 2016

(iv)the funds recoverable from user agencies by such State in cases where forest land diverted falls within the protected areas, that is, areas notified under sections 18, 26A or 35 of the Wild Life (Protection) Act, 1972 (35 of 1972) for undertaking activities relating to the protection of biodiversity and wildlife.