Section 243(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)Every such notice shall be accompanied by such documents and plans alongwith specification as may be prescribed.Provided that every such plan and specifications shall be duly signed by a qualified structural engineer who shall be registered with the municipality for purpose.Explanation. - For the purpose of this sub-section the expression "a qualified structural engineer" means a graduate (civil) engineer.
