Section 2(a) in The Compensatory Afforestation Fund Act, 2016
(a)“ad hoc Authority” means the ad hoc Compensatory Afforestation Fund Management and Planning Authority constituted under the order dated the 5th May, 2006 of the Supreme Court in T.N. Godavarman Thirumulpad vs. Union of India and Others, Writ Petition (Civil) No. 202 of 1995;
