Section 2 in The Jammu and Kashmir State Forest Corporation Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Corporation" means the Jammu and Kashmir State Forest Corporation established under this Act;(b)"Government" means the Government of Jammu and Kashmir State;(c)"Local Body" means the Municipal Committee, Town Area Committee or Notified Area Committee, Panchayat or similar body to be established under any other law in the State;(d)"Managing Director" means the Managing Director of the corporation appointed under sub-section (2) of section 4;(e)"Prescribed" means prescribed by rules made under his Act;(f)"Regulations" means regulations made under this Act.Chapter-II Establishment and Constitution of the Corporation
