Section 22 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
22. Amenities provided by the Authorities.
- Where any amenity is provided by the Authority, the Authority may assume responsibility for the maintenance of the amenities which have been provided by it or may require the authority including a local authority, within whose local limits the area so developed is situated, to assume such responsibility for the maintenance of the amenity, and for the provision of such other amenities which have not been provided by the Authority, but which in its opinion should be provided in the area, on such terms and conditions as may be agreed upon between the Authority and that local authority ; and where such terms and conditions cannot be agreed upon, on such terms and conditions as may be specified by the Government, in consultation with both the other local authority and the Authority.
