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Supreme Court: Definition of Forest Given By Godavarman Judgment Should Be Followed By States/UTs - (20 Feb 2024)

CIVIL

Supreme Court while passing an interim order has directed the State and Union Territiories to act in accordance with the definition of forest given in judgement of N. Godavarman Thirumalpad v. UOI till the land recorded as forests is identified as per the 2023 amendment to Forest (Conservation) Act.

Tags : SUPREME COURT   FOREST (CONSERVATION) ACT   N. GODAVARMAN THIRUMALPAD V. UOI  

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