Section 23(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(1)The Flood Zoning Authority may, in accordance with the provisions of the Act, direct any owner or occupier of land to do any act or remove any unauthorized obstruction within such time as may be specified by it and such owner or occupier shall do such act or remove the obstruction, as the case may be.
