Section 303 in Jammu and Kashmir Municipal Corporation Act, 2000
303. Power of Commissioner to require removal or abatement of nuisance.
- Where the Commissioner is of opinion that there is a nuisance on any land or building , he may, by notice in writing , require the person by whose act, default or sufferance the nuisance arises or continues or the owner, lease or occupier of the land or building , or one or more of these persons to remove or abate the nuisance by taking such measures in such manner and within such period as may be specified in the notice.
