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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005

(2)Any person aggrieved by the decision of the Divisional Commissioner may, within 30 days from the date of decision, prefer appeal to the Special Tribunal.