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SC: Fresh Environmental Clearance Necessary for Expansion Beyond Limits Approved by Prior EC - (06 Dec 2019)

ENVIRONMENT

Supreme Court has ruled that a fresh environmental clearance is necessary for the expansion of a project beyond the limits approved by the prior environmental clearance. The Court added that such fresh clearance is necessary even if the expanded project is within the upper limits prescribed under the Environmental Impact Assessment Notification 2006.

Tags : SC   ENVIRONMENTAL CLEARANCE  

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