Section 16 in The Jammu and Kashmir Housing Board Act, 1976
16. No housing scheme to be made for area included in improvement scheme or he inconsistent with the town planning scheme.
(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.(2)If any dispute arises whether a housing scheme made under this Act includes any area included in any improvement scheme sanctioned under any such enactment as aforesaid or contains any thing inconsistent with any matter included in a town planning scheme sanctioned under the Jammu and Kashmir State Tow n Planning Act, 1963 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 corresponding law for the time being in force, the decision of the Government thereon shall be final.
