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Kerala HC: Inclusion of Land in CRZ-III Would Not Bar Inclusion of Land as Per CRZ Regulation 2019 - (23 Feb 2021)

CIVIL

Kerala High Court has observed that the inclusion of a land in Coastal Regulation Zone-III in the Coastal Zone Management Plan (CZMP) prepared as per the Coastal Regulation Zone (CRZ), 2011 notification is not a bar against objecting to the inclusion of the said land in a CRZ zone as per the CZMP to be made as per the Coastal Regulation Zone (CRZ), 2019 notification.

Tags : KERALA HIGH COURT   INCLUSION OF LAND IN CRZ-III  

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