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Supreme Court Permits State of Himachal Pradesh to Divert Forest Land for Public Projects - (14 Dec 2021)

Supreme Court has permitted the State of Himachal Pradesh for diversion of forest land under the Forest (Conservation) Act, 1980 for construction of certain projects in an application wherein the State had also sought further direction for diversion of forest land under Scheduled Tribes and other Traditional forest Dwellers (Recognition Of Forest Rights) Act, 2006 for construction of 54 projects.

Tags : SUPREME COURT   DIVERSION OF FOREST LAND FOR PUBLIC PROJECTS  

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