Section 378(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The owner of any land of building may if he is prevented by the occupier thereof from complying with any provision of this Act or any bye-law made thereunder or with any notice, order or requisition issued under such application is made within any time that may be fixed for the compliance with such provision or notice, order or requisition, the owner shall not be liable for this failure to comply with the provision or notice, order or requisition within the time so fixed.
