Section 215(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)No person shall construct or reconstruct any building or a portion thereof or any boundary wall or there structure whatsoever within the regular line of a street except with the written permission of Commissioner :Proved that if within 60 days after the receipt of application from any person for permission to construct or reconstruct a boundary wall or a portion thereof the Commissioner fails to take steps to acquire the land within the regular line of the street in accordance with section 218 then that person may subject to other provisions of this Act and the bye-laws made thereunder proceed with the work of construction or reconstruction of such boundary wall or portion thereof.
