Section 23 in Uttarakhand Flood Plain Zoning Act, 2012
23. Payment under award.
- On the determination of the compensation under sub-section (1) of section 18, or on the making of an award under sub-section (2) of Section 18 or, if an application is made under section 20 against such award, after decision of the authority, the compensation shall be paid by Flood Zoning Authority and the provisions of section 31 to 35 of the Land Acquisition Act, 1894 (Central Act No. 01 of 1894), shall apply to such payment.Chapter - VII Power To Remove Obstructions After Prohibition
