Section 22 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
22. Payment under award.
- On the determination of compensation under sub-section (1) of section 18 or on the making of a decision under section 20 against such award, the compensation shall be paid by the Flood Zoning Authority in accordance with the provisions of the State Land Acquisition Act, Samvat 1990.
