Section 199(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)The powers conferred by sub-section (1) shall not be exercisable in respect of any property vested in the Government or under the control or management of the Government or vested in any local authority save with the permission of the Government or the local authority as the case may be and in accordance with any bye-laws made in this behalf.Provide that the Commissioner may, without such permission, repair renew or amend any existing works of which the character or positions is not to be altered if such repair, renewal or amendment is urgently necessary in order to maintain without interruption the supply water, drainage or disposal or sewage or is such that delay would be dangerous to health human life or property.
