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Bombay High Court Directs Razing of Buildings on Mangrove - (28 Aug 2019)

ENVIRONMENT

Bombay High Court has directed that all constructions which have come up on land which used to be originally mangroves in Mumbra-Diva area, be pulled down immediately. Further the Court also directed that the mangroves be replanted and action be taken against violators under the Forest (Conservation) Act, 1980.

Tags : BOMBAY HIGH COURT   MANGROVE  

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