Section 20 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
20. Appeal against award.
(1)Any person aggrieved by the award of the blood Zoning Authority under sub-section (2) of section 18 may prefer an appeal against such award before the Special Tribunal.(2)An appeal under sub-section (1) shall be made within forty-five days from the date of communication of the award and no appeal shall be entertained after the expiry of the said period.(3)The appeal under this section shall be disposed of, as far as practicable, within a period of six months.
