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)(q) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018

(q)"Working Plan" means the management plan of forest land prepared and approved by the competent authority in the State for sustainable management of forests and biodiversity ;