Section 3(3)(iii) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018

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State of Jammu-Kashmir - Subsection

Section 3(3)(iii) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018

(iii)all monies realized from user agencies towards compensatory afforestation, additional compensatory afforestation, penal compensatory afforestation, net present value, compensation for trees, catchment area treatment plan or any money for compliance of conditions stipulated by the Government while according approval under the provisions of the Act ; and

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State of Jammu-Kashmir - Subsection

Section 3(3)(iii) in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018