Section 216(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)When any building or any part thereof within the regular line of a public street fails down or is burnt down or is whether by the order of the Commissioner or otherwise, taken down the Commissioner may forthwith, take possession on behalf of the Corporation of the portion of the land within the regular line of the street therefore occupied by the said building and if necessary, clear the same.
