Section 8(1)(m) in The Forest (Conservation) Rules, 2003

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Union of India - Subsection

Section 8(1)(m) in The Forest (Conservation) Rules, 2003

(m)[ be, finds that the compliance report is complete in all respect, it shall accord the final approval under the Act and communicate such approval to the State Government or the Union Territory Administration, as the case may be, within a period of twenty days of the receipt of the compliance report: [Substituted by Notification No. G.S.R. 200(E), dated 6.3.2017 (w.e.f. 10.1.2003).]

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Union of India - Subsection

Section 8(1)(m) in The Forest (Conservation) Rules, 2003