Section 168 in Jammu and Kashmir Municipal Corporation Act, 2000
168. Power to construct additional works.
- If the Corporation is of the opinion that the works and other properties for the time being vested in it for the purpose of water supply, drainage and sewage disposal are inadequate for the purpose of sufficient supply of water or for the purpose of proper drainage and efficient disposal for sewage under this Act, it may take steps in accordance with the provisions of this Act for the construction to additional works, whether within or outside the limits of the Corporation and for the acquisition of additional properties for such works.
