Section 336 in Jammu and Kashmir Municipal Corporation Act, 2000
336. Rehousing Scheme.
- The Commissioner , while framing the improvement scheme under this Chapter for any area may also frame a scheme, (hereinafter in this Act referred to as the rehousing scheme) for the construction, maintenance and management of such and so many building s as he may consider necessary for providing accommodation for persons who are likely to be displaced by the execution of the improvement scheme.
