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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(1)Where the Government considers it necessary or expedient to do so, it may by notification in the Government Gazette, declare the flood plain zoning in respect of a river that flows in the State shall be made in the manner hereinafter specified.