Section 52C in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
52C. Constitution of Authority.
- For purposes of determining the extent of advantage or benefit or the value thereof or the amount of compensation under section 52-B, the Government shall, by notification in the Government Gazette, constitute, as and when necessary. An Authority consists of one more members and where the Authority consists of more than one member, one of them may be appointed as Chairman thereof.
