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

State of Jammu-Kashmir - Subsection

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

(j)"Penal Compensatory afforestation" means afforestation work to be undertaken over and above the compensatory afforestation specified in the guidelines issued under the Jammu and Kashmir Forest (Conservation) Act, 1997, in lieu of the extent of area over which non-forestry activities have been carried out without obtaining prior approval of the competent authority under the Act ;