Section 2 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'Act' means the Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005;(b)'flood plain' includes water channel, flood channel and that area of nearby low land as may be susceptible to flood inundation;(c)'flood plain zoning' means retracting any human activity in flood plains of a river where the plains are created by overflow of water from the channels of rivers and streams;(d)'flood zone' means the area which is required to carry the flow of the maximum probable floods;(e)'Flood Zoning Authority' in relation to a river, means the authority appointed by the Government under sub-section (3) of section 3;(f)'land' includes interest in land, benefits arising out of land and things attached to earth or permanently fastened to anything attached to the earth:(g)'occupier' in respect of any land, means any person who has any interest in the land and cultivates the land himself or through his servants or by hired labour and includes a tenant;(h)'owner' in relation to any land includes any person having interest in such land;(i)'prescribed' means prescribed by rules made by the Government under the Act;(j)'prescribed authority' means the person or authority as the Government may in this behalf appoint;(k)'river' includes its tributaries;(l)'Special Tribunal' means the Special Tribunal established under section 4 of the Jammu and Kashmir Special Tribunal Act, 1988;(m)'water channel' means the channel in which the flow of a river are generally confined.
