Section 23(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(1)Where the Authority is satisfied that any direction given by it under sub-section (1) of section 21 with regard to any development project or scheme has not been carried out by the Authority referred to therein, within the time specified in the direction or that any such authority is unable to fully implement any project or scheme undertaken by it for the development of any part of the Region, the Authority may itself undertake any work and incur any expenditure for the execution of such development projects or implementation of such schemes, as the case may be, and recover the cost thereof from that Authority.
