Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Jammu-Kashmir - Subsection Section 13(2) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005 (2)The Flood Zoning Authority shall, before imposing fine, afford such person a reasonable opportunity of being heard.
