Section 260(8) in Jammu and Kashmir Municipal Corporation Act, 2000
(8)For the purpose of drawing up a building scheme for built up areas and a town planning scheme for unbuilt up areas, the Corporation may, and if so required by the Government shall, cause the geological survey of the municipal area conducted by such persons and in such manner as may be prescribed.Explanation. - For the purpose of this section-(i)"built area" is that portion of a municipal area of which the great part has been developed as a business or residential area ; and(ii)"unbuilt area" is an area within the local limits of a municipal area which is declared as such at a special meeting of the Corporation by a resolution confirmed by the Government, or which is notified as such by the Government.
