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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(1)The Flood Zoning Authority shall, on the issue of notification under section 8, cause public notice of the substance of such notification to be given at conspicuous places in the area.