Section 223(5) in Jammu and Kashmir Municipal Corporation Act, 2000
(5)No person shall utilize, sell or otherwise deal with any land or layout or make any new street without or otherwise than in conformity with the orders of the Corporation and if further information is asked for, no step shall be taken to utilize, sell or otherwise deal with the land or to layout or make the street until order have been passed upon receipt of such information :Provided that the passing of such order shall not be in any case delayed for more than 60 days after the Corporation has received the information which it considers necessary to enable it to deal with the said application.
