Section 44(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(1)Any person dealing with the Authority may execute an agreement in favour of the Authority providing that his employer shall be competent to deduct from the salary or wages payable to him by the employer, such amount as may be specified in the agreement, and to pay to the Authority the amount so deducted in satisfaction of any debt or demand of the Authority against such person.
