Section 2(3) in The Jammu and Kashmir Forest (Conservation) Act, 1997
(3)Notwithstanding anything contained in any law for the time being in force, the Forest Department shall not be entitled to any compensation for any forest land for which permission has been accorded under sub-section (1) or sub-section (2) subject to the condition that area of such land does not exceed one hectare.] [Sub-sections (2) and (3) of section 2 inserted by Act XXXII of 2002, Section 2.]
