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Bombay High Court: Compensatory Afforestation Must Be in Same or Nearby Locality For Residents - (19 Jun 2026)

ENVIRONMENT

Bombay HC held that compensatory afforestation after tree felling for development projects must be carried out in the same or nearby area. The court observed that planting trees at distant locations cannot adequately compensate residents who lose the environmental benefits of the original trees.

Tags : COMPENSATORY AFFORESTATION; RESIDENTS; LOCALITY  

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