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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1)(b) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(b)if compensation in respect of substantially similar restrictions, imposed under some other law, has already been paid in respect of the land to the claimant or his predecessor in interest; and