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[Cites 0, Cited by 0] [Section 26A(1)] [Section 26A] [Entire Act]

Union of India - Subsection

Section 26A(1)(a) in The Wild Life (Protection) Act, 1972

(a)a notification has been issued under section 18 and the period for preferring claims has elapsed, and all claims, if any, made in relation to any land in an area intended to be declared as a sanctuary, have been disposed of by the State Government; or