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

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Union of India - Subsection

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

(k)In case the State Government or the Union territory Administration, as the case may be, decides not 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, the same shall be intimated to the User Agency within thirty days of the receipt of proposal from the Nodal Officer:

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Union of India - Subsection

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