Section 7(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(1)The Flood Zoning Authority or any other officer generally or specially authorized by it in this behalf, who has entered upon any land under section 6, shall before leaving tender compensation to the owner or occupier of such land for any damage which may have been caused and in case of dispute as to the sufficiency of, or entitlement to, the amount so tendered, the Flood Zoning Authority shall refer the matter to the Divisional Commissioner having jurisdiction in the area for his decision within fifteen days:Provided that the Divisional Commissioner shall, before deciding the matter, afford reasonable opportunity to the person concerned.
