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

Union of India - Subsection

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

(a)The Nodal Officer of the State Government or the Union territory Administration, as the case may be, after having received the proposal under sub-rule (1) and on being satisfied that the proposal is complete in all respects and requires prior approval under section 2 of the Act, shall send the proposal to the concerned Divisional Forest Officer and the District Collector within a period of ten days of the receipt of the proposal.