Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(2)In determining the amount of compensation under sub-section (1), any restriction to which the land is subjected under any other law for the time being in force in regard to the right of the person claiming compensation to. carry on any activity on the land or otherwise to the use of the land shall be taken into consideration.