Section 274(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)If upon receipt of such report the Commissioner considers that the sanitary condition of the block is likely to cause risk to disease to the inhabitants of the buildings or of the neighborhood or otherwise to endanger the public health, he shall with the approval of the Corporation in order to abate the unhealthy condition of the block and may thereupon by notice in writing require the owner of such buildings to remove them within such period as may be specified in the notice :Provided that before issuing the notice, reasonable opportunity should be afforded to the owners to show cause why the buildings should not be removed :Provided further that the Commissioner shall pay compensation to the owners for any buildings so removed which may have been erected under proper authority.
