Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 10 in The Jammu and Kashmir Preservation of Specified Trees Act, 1969

10. No compensation payable for loss or injury.

- No person shall be entitled to claim compensation for-any injury, damage or loss caused or alleged to have been caused by the refusal to grant permit or by any conditions subject to which permit is granted under this Act.