Section 23(2) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(2)The Authority may also undertake any work in the Region for development in accordance with the Infrastructure Development Plan as may be directed by the Government and may incur such expenditure as may be necessary for the execution of such work. Such direction may be issued to the Authority only where in the opinion of the Government,-(a)there is no other suitable authority to undertake such work, or(b)where there is such an authority but it is unwilling or unable to undertake such work, or(c)where the Authority has specifically requested the Government to entrust such work to it.
