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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(c)"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 v. Union of India and Others, [Writ Petition (Civil) No. 202 of 1995] ;