Section 21(3) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(3)The Authority shall so exercise the powers of supervision referred to in clause (i) of sub-section (1) of section 14 as may be necessary to ensure that each development project or scheme is executed in the interest of the overall development of the Metropolitan Region, and in accordance with any plan, project or scheme duly approved under any law for the time being in force by the Government.
