Section 358 in Jammu and Kashmir Municipal Corporation Act, 2000
358. Power to enter land, adjoining land in relation to any work.
(1)The Commissioner or any person authorized by him in this behalf or empowered in this behalf by or under any provision of this Act, may enter on any land within thirty five meters of any work authorized by or under this Act with or without assistants and workmen for the purpose of depositing thereon any soil, gravel, stone or other materials or for obtaining access to such work or for any other purposes connected with the execution of the same.(2)The person so authorizes shall, before entering on any such land state the purpose thereof and shall, if so required by the owner or occupier thereof, fence off so much of the land as may be required for such purpose.(3)The person so authorized shall, in exercising any power conferred by this selection, do as little damage as may be, and compensation shall be payable by the Corporation in accordance with bye-laws made in this behalf to the owner or occupier of land or to both for any such damage, whether permanent or temporary.
