Section 242 in Jammu and Kashmir Municipal Corporation Act, 2000
242. Prohibition of erection of building without sanction.
- No person shall erect or commence to erect any building or execute any of the works specified in section 244 except with the previous sanction of the Commissioner, or otherwise than in accordance with the provisions of this Chapter and of the bye-laws made under this Act in relation to the erection of buildings or execution or works.
