Section 238(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)The Commissioner may, before giving any such notice or before the period of any such notice has expired, take such temporary measures as the thinks fit to prevent the danger or inconvenience arising therefrom and any expense incurred by the Commissioner in taking such temporary measures shall be recoverable from the owner or occupier of the place as arrears of tax under this Act.
