Section 38W — Alteration and de-notification of tiger reserves.

The Wild Life (Protection) Act, 1972

38W. Alteration and de-notification of tiger reserves. --(1) No alteration in the boundaries of a tiger reserve shall be made except on a recommendation of the Tiger Conservation Authority and the approval of the National Board for Wild Life. (2) No State Government shall de-notify a tiger reserve, except in public interest with the approval of the Tiger Conservation Authority and the National Board for Wild Life.]

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