Section 10(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(1)Any person who desires to raise any objection to the limits and the prohibitions or restrictions specified in the public notice referred to in section 9 may, within a period of sixty days from the date of publication of the notification in the Government Gazette, submit to the Flood Zoning Authority a statement in writing setting forth his objections.
