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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(3)The Flood Zoning Authority shall forward to the Government, its proposal together with the records referred to in sub-section (3) of section 9 and the objections, if any, received under sub-section (1).