Section 209(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Commissioner shall, from time to time cause all public streets vested in the Corporation to be leveled, metalled or paved, channeled and altered or repaired and a latered or repaired and may widen, extend or otherwise improve, any such street or cause the soil thereof to be raised lowered or altered or may place and keep in repair fences and post for the safety of foot passengers :
