Section 49 in The Jammu and Kashmir Development Act, 1970
49. Savings.
- Nothing in this Act shall apply to-(a)the carrying out by any local authority or by any department of Government of any work for the purpose of inspecting, repairing, or renewing any drains, sewers, main pipes, cables or other apparatus including the breaking open of any street or other land for that purpose ;(b)the erection of a building, not being a dwelling house if such building is required for the purposes subservient to agriculture ;(c)the construction of canal, water course, and drainage work as defined in the Jammu and Kashmir State Canal and Drainage Act, Svt. 1963, by any local authority or the department of the Government;(d)the excavation (including wells) made in ordinary course of agricultural operations;(e)the construction of un-metalled road intended to give access to land solely for agricultural purposes; and(f)the carrying out of works for the maintenance of any building which effect only the interior of the building and which do not materially effect the external appearance of the building.
