Section 260(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Corporation may, and if so require by the Government shall, within six month of the date of such requisition, draw up a building scheme/Master Plan for built areas, and a town planning scheme/Master Plan for unbuilt areas, which may among other things provide for the following matters, namely :-(a)the restriction on the erection or re-erection of buildings or any class of buildings in the whole or any part of the city, and of the use to which they may be put ;(b)the prescription of a building line on either side or both sides of any street existing or proposed ;(c)the area of land in such unbuilt area which shall be transferred to the Corporation for public purposes including use a public streets by owner of land either on payment to compensation or otherwise ; provided that the total area so transferred shall not exceed thirty five per cent and the area transferred without payment shall not exceed twenty five percent of any one owner`s land within such unbuilt area;(d)the determination of the size and shape of a reconstituted plot so as to render it suitable for building purposes and where the plot is already built upon, to ensure that the building, so far as possible complies with the provisions of the scheme in respect of open spaces ;(e)the formation of a reconstituted plot by the alteration of the boundaries of an original plot ;(f)the formation of a reconstituted plot by the transfer wholly or partly of the adjoining lands ;(g)the allotment of a plot to any owner dispossessed of land in furtherance of the scheme ;(h)the transfer of ownership of a plot from one person to anther ; and(i)the details of the internal services, estimated cost for providing them, the extent of the liability of the owners of buildings and lands for the payment of the cost and the manner of payment of the same.Explanation. - For the purposes of this section -
