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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(5)(i) in The Compensatory Afforestation Fund Act, 2016

(i)Chief Minister of the State and in case of a Union territory having no legislature, the Lieutenant Governor or the Administrator, as the case may be— Chairperson, ex officio;