Section 28(2) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for-(a)the manner in which charts and records shall be maintained;(b)the limits beyond which the compensation shall not exceed in respect of any area;(c)the manner in which appeal under section 20 shall be made or disposed of;(d)any other matter which has to, or may be, prescribed:
