Section 349 in Jammu and Kashmir Municipal Corporation Act, 2000
349. The recovery of expenditure on failure to comply with orders for planting of trees.
- Where the owner or occupier of the land fails to comply with any orders made by the Tree Officer under Section 346 or section 347 or section 348 the Tree Officer may after giving a reasonable opportunity to such owner or occupier of being heard and without prejudice to any other action which may be taken against the defaulter under these provisions take the necessary action himself and recover the expenditure incurred therefrom from the owner or the occupier , as the case may be.
