Section 421(4) in Jammu and Kashmir Municipal Corporation Act, 2000
(4)Every District Planning and Development Board shall in preparing the draft development plan-(a)have regard to :-(i)matters of common interest between the municipalities and Panchayats including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation ;(ii)the extent and type of available source whether financial or otherwise.(b)consult such institution and organizations as the State Government may specifies.
