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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The Coastal Aquaculture Authority Act, 2005

(d)"coastal area" means the area declared as the Coastal Regulation Zone, for the time being, in the notification of the Government of India in the Ministry of Environment and Forests (Department of Environment, Forests and Wildlife) No. S. O. 114 (E), dated the 19th February, 1991 and includes such other area as the Central Government may, by notification in the Official Gazette, specify;