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SC: If Public Land Used Without Compliance of Condition, Land Will be Restored to Original Condition - (15 Oct 2024)

ENVIRONMENT

Supreme Court while dealing with the issue of enhancing green cover in Delhi, has stated that if lands are used for public purposes without compliance with the conditions of compensatory afforestation then directions will be issued to restore the land to original condition.

Tags : SUPREME COURT   GREEN COVER   COMPENSATORY AFFORESTATION  

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