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General approval under Section-2 of the Forest (Conservation) Act, 1980 for diversion of forest land for creation of Critical public utility infrastructure by Govt. Department involving not more than 5.00 ha of forest land in each case in 60 left wing Extremism affected districts-reg.


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Related judgement on General approval under Section-2 of the Forest (Conservation) Act, 1980 for diversion of forest land for creation of Critical public utility infrastructure by Govt. Department involving not more than 5.00 ha of forest land in each case in 60 left wing Extremism affected districts-reg.