Section 215 in Jammu and Kashmir Municipal Corporation Act, 2000
215. Defining regular lines of streets.
(1)The Commissioner may define a line on one or both sides of any public street in accordance with the bye-laws made in this behalf and may with the previous sanction of the Corporation redefine at any time any such regular line :Provided that, before according sanction the Corporation shall by public notice afford reasonable opportunity to the residents of premises abutting on such public street to make suggestions or objections with respect to the proposed redefined line of the street and shall consider all suggestions or objections which may be made within one month form the date of the publication of the said notice :Provided further that the regular line of any public street operative under any law in force in any part of the municipal area immediately before the commencement of this Act shall be deemed to be a line defined by the Commissioner under this sub-section.(2)The line for the time being defined or redefined shall be called the regular line of street.(3)No person shall construct or reconstruct any building or a portion thereof or any boundary wall or there structure whatsoever within the regular line of a street except with the written permission of Commissioner :Proved that if within 60 days after the receipt of application from any person for permission to construct or reconstruct a boundary wall or a portion thereof the Commissioner fails to take steps to acquire the land within the regular line of the street in accordance with section 218 then that person may subject to other provisions of this Act and the bye-laws made thereunder proceed with the work of construction or reconstruction of such boundary wall or portion thereof.
