Section 19 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
19. Compensation not admissible.
(1)No compensation shall be awarded, -(a)if the land was subject to substantially similar restriction under any other law in force on the date on which the restrictions were imposed by or under the Act;(b)if compensation in respect of substantially similar restrictions, imposed under some other law, has already been paid in respect of the land to the claimant or his predecessor in interest; and(c)for removal of any encroachment.(2)If any person has unauthorisedly undertaken any activity, any increase in the value of land from such activity shall not be taken into account in estimating the value of land.
