Section 8 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
8. Declaration of intention of the Government to demarcate flood plain areas.
- The Government may, on the basis of a report from the Flood Zoning Authority or otherwise, by notification in the Government Gazette, declare its intention to demarcate the flood plain areas and either prohibit or restrict the use of land therein.
