Section 337 in Jammu and Kashmir Municipal Corporation Act, 2000
337. Improvement scheme and rehousing scheme to comply with master plan and zonal development plan.
- No improvement scheme or rehousing scheme framed under this Chapter after development plan for the municipal area or a zonal development plan for any part thereof has been prepared in accordance with law shall be valid unless such scheme is in conformity with the provisions of the development plan or the zonal development plan.
