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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(2)No order of the Flood Zoning Authority shall be varied by the Government so as to prejudicially affect any person without giving such person a reasonable opportunity of being heard in the matter.