Section 15 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
15. Appeal.
(1)Any person aggrieved by any decision of the Flood Zoning Authority may prefer an appeal to the prescribed authority within a period of ninety days from the date on which such decision was communicated to him:Provided that the prescribed authority may entertain the appeal after the expiry of the said period of ninety days if it is satisfied that the appellant was prevented by sufficient cause from filing appeal in time.(2)The prescribed authority may, after giving a reasonable opportunity to the appellant of being heard in the matter, make such orders as it deems fit and the decision thereof shall be final.
