Section 332 in Jammu and Kashmir Municipal Corporation Act, 2000
332. Improvement scheme.
- Where the Commissioner upon information is satisfied in respect of any area:-(a)that the building in the area are by reason of disrepair or sanitary defects unfit for human habitation or are by reason of their bad arrangement , or the narrowness or bad arrangement of the streets or the want of light , air , ventilation or proper convenience, dangerous or injurious to the health of the inhabitants of the area ;and(b)that the most satisfactory method dealing with the conditions in the area is the rearrangement and reconstruction of the streets and buildings in the area in accordance with an improvement scheme he may frame an improvement scheme in respect of the area in accordance with the bye-laws made in this behalf.
