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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(3)(iv) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018

(iv)the funds recoverable from user agencies in cases where forest land diverted falls within the protected areas, that is, areas notified under sections 17, 25A or 35 of the Jammu and Kashmir Wildlife (Protection) Act, 1978 for undertaking activities relating to the protection of biodiversity and wildlife.