Section 16(1) in The Jammu and Kashmir Housing Board Act, 1976
(1)No housing scheme shall be made under this Act for any area for which an improvement scheme has been sanctioned by the Government under any enactment for the time being in force nor any housing scheme made under this Act, shall contain anything which is inconsistent with any of the matters included in a town planning scheme sanctioned by the Government under the Jammu and Kashmir State Town planning Act. 1663 or which is sanctioned by or under the Jammu and Kashmir Development Act, 1970 or in any town planning scheme duly made by or under any other law for the time being in force.
