Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(b)"Annual Plan of Operation" means the annual plan for physical activities and financial provisions approved by the State Authority which describes milestones, conditions for success and explains how a strategic annual plan will be put into operation during the financial year in given budgetary terms, and containing inter alia, brief description, estimated cost, basis for cost estimation, agency identified for execution and time schedule of each activity to be executed from State Fund during a year ;