Section 36C(2) in The Wild Life (Protection) Amendment Act, 2002
(2)The provisions of sub- section (2) of section 18, sub- sections (2), (3) and (4) of section 27, sections 30, 32 and clauses (b) and (c) of section 33 shall, as far as may be, apply in relation to a community reserve as they apply in relation to a sanct ary.
