Section 19(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(1)No compensation shall be awarded, -(a)if the land was subject to substantially similar restriction under any other law in force on the date on which the restrictions were imposed by or under the Act;(b)if compensation in respect of substantially similar restrictions, imposed under some other law, has already been paid in respect of the land to the claimant or his predecessor in interest; and(c)for removal of any encroachment.
