Section 76 in Jammu and Kashmir Municipal Corporation Act, 2000
76. Payments from Corporation Fund for works urgently required for public works.
- On the written requisition of the Director or any other officer authorised by the Government, the Commissioner may at any time undertake the execution of any work to be urgently required in the public interest, and for this purpose may temporarily make payments from the Corporation Fund so for as the same can be met without unduly interfering with the regular work of the Corporation.
