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 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(3) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(3)The areas delineated and approved by the Government shall be deemed to be the flood plain and the limits shall, wherever necessary, be marked either by boundary stones or other suitable marks.