Section 225 in Jammu and Kashmir Municipal Corporation Act, 2000
225. Power of Commissioner to order work to be carried out or to cary it himself in default.
(1)If any private street or part thereof is not leveled, paved, metalled, flagged, channeled, sewered, drained, conserved or lighted to the satisfaction of the Commissioner, he may be notice require the owners of such street or part and the owners of the lands and buildings fronting or abutting on such street or part to carry out any work which in his opinion may be necessary and within such time as may be specified in such notice.(2)If such work is not carried out within the time specified in the notice, the Commissioner may, if he thinks fit, execute it and the expensed incurred shall be paid by the owners referred to in sub-section (1) in such proportion as may be determined by the Commissioner and shall be recoverable from them as an arrears of tax under this Act.
