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SC Restrains Union/States from Reducing Forest Land Unless Compensatory Land is Provided - (05 Feb 2025)

CIVIL

Supreme Court has directed that no steps will be taken by the Union or any of the states which would lead to reduction in the forest land, unless compensatory land is provided either by the State or the Union for the purposes of forestation.

Tags : SUPREME COURT   FOREST LAND   COMPENSATORY LAND  

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