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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(c) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(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;