Section 23 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
23. Powers to remove obstructions after prohibition.
(1)The Flood Zoning Authority may, in accordance with the provisions of the Act, direct any owner or occupier of land to do any act or remove any unauthorized obstruction within such time as may be specified by it and such owner or occupier shall do such act or remove the obstruction, as the case may be.(2)If the owner or occupier fails to comply with the order of the Flood Zoning Authority within time specified under sub-section (1), the Flood Zoning Authority may cause the act to be performed or cause the obstruction to be removed.(3)All expenses incurred by the Flood Zoning Authority under sub-section (2) shall be recovered from such owner or occupier, as the case may be, as arrears of land revenue.
