Section 7 in Uttarakhand Flood Plain Zoning Act, 2012
7. Payment of damages.
(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 5 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 the amount so tendered, the Flood Zoning Authority or such officer shall refer the matter to the State Government for its decision.(2)The decision of the officer under sub-section (1) shall be final and no suit shall lie in a civil court to have it set aside or modified.Chapter - IV Notification of Limits of Flood Plains
