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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(p) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018

(p)"User agency" means any person, organization or company or Department of the Central Government or State Government making a request for diversion or denotification of forest land for non forest purpose or using forest land for non-forest purpose in accordance with the provisions contained in the Jammu and Kashmir Forest (Conservation) Act, 1997 and the rules made and guidelines issued, thereunder.