Section 205 in Jammu and Kashmir Municipal Corporation Act, 2000
205. Employment of Government agencies for repairs etc.
- The Government may, for reasons to be recorded, direct that any specified work, repair, renewal, or replacement which is to be undertaken by or for the Corporation under this Chapter, shall be carried out on behalf of the Corporation by the Government and the Corporation shall pay the charges therefore at the rate and subject to the terms for the time being applicable in the case of works constructed by the Government on behalf of a local authority.
