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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(2)The Flood Zoning Authority shall consider the objections, if any, received under sub-section (1), and also afford to the party concerned a reasonable opportunity of being heard in the matter.