Section 18(2) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(2)In default of any such agreement, the Flood Zoning Authority shall, after holding such enquiry as it considers necessary, make an award determining,-(a)the amount of compensation to be paid under section 17; and(b)the apportionment, if any, of such compensation among persons known or believed to be interested therein:Provided that where the amount of compensation exceeds the prescribed limit, no award shall be made without the previous approval of the Government or such other officer as the Government may authorize in this behalf.
