Section 6(3)(l) in The Forest (Conservation) Rules, 2003

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(l) in The Forest (Conservation) Rules, 2003

(l)The State Government or the Union territory Administration, as the case may be, shall forward along with its recommendations all those proposals where State Government or the Union territory Administration, as the case may be, agrees in-principle to de-reserve or divert for non-forest purpose or assign on lease the forest land indicated in the proposal, as the case may be, and all proposals involving diversion of forest land for projects of the Central Government or Central Government Undertakings, to the Central Government within thirty days:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6(3)(l) in The Forest (Conservation) Rules, 2003