Section 231(a) in Jammu and Kashmir Municipal Corporation Act, 2000
(a)the Commissioner shall not in, respect of such street grant permission to do any act the doing of which without his written permission would contravene the provisions of section 227 or section 228 or allow any building to be set forward under the proviso of section 220 except with the sanction of the Government which may be given in respect of a class of cases generally or in respect of a particular case;
