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Bombay High Court Restrains MoEF from Granting Post-facto CRZ Clearance - (11 May 2021)

ENVIRONMENT

Bombay High Court has restrained the Ministry of Environment, Forests and Climate Change from granting environmental clearance (CRZ) to any project, based on a recent office memorandum (OM) "allowing ex-post-facto CRZ clearance" to projects.

Tags : BOMBAY HIGH COURT   POST-FACTO CRZ CLEARANCE  

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