Section 9 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
9. Public notices.
(1)The Flood Zoning Authority shall, on the issue of notification under section 8, cause public notice of the substance of such notification to be given at conspicuous places in the area.(2)The Flood Zoning Authority shall also give notice individually to the owners and occupiers of the land situated in the area.(3)The Flood Zoning Authority shall exhibit records, charts, maps, registers and such other documents showing the river channel, flood channel and the flood plain area, specifying the nature and extent to which the use of land in the area is either prohibited or restricted in his office for inspection by the public at large.
