Section 17(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(1)Where any permission to undertake an activity in the flood plain has been refused to a person or where as a result of prohibition or restriction imposed on any person under the Act, such person suffers any damage, he shall be entitled to the payment of compensation not exceeding the difference between the value of the land as determined under the provisions of Land Acquisition Act, Samvat 1990 and the value which it would have, had the permission for carrying on any activity been granted or the prohibition or restriction had not been imposed.
