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Ker. HC: Definition of 'Landslide Prone Area' Can’t be Expanded Without Approval of State Authority - (28 Dec 2023)

CIVIL

Kerala High Court while observing that as per S.31(2) of Disaster Management Act, 2005 State Disaster Management Authority (SDMA) must approve plans prepared by District Disaster Management Authority (DDMA), has held that DDMA can’t expand the term 'landslide prone area' sans approval from SDMA.

Tags : KERALA HIGH COURT   DISASTER MANAGEMENT ACT   LANDSLIDE PRONE AREA  

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