Section 16 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
16. Revision.
(1)Where no appeal has been preferred under section 15, the Government may, for the purpose of examining the legality, propriety or correctness of any inquiry or proceedings of the Flood Zoning Authority, call for the records of any inquiry or proceedings of the Flood Zoning Authority and make such order in the case as it thinks fit:Provided that no such records shall be called after the expiry of one year from the date of such order.(2)No order of the Flood Zoning Authority shall be varied by the Government so as to prejudicially affect any person without giving such person a reasonable opportunity of being heard in the matter.
