Section 251 in Jammu and Kashmir Municipal Corporation Act, 2000
251. Period for completion of building or work.
- The Commissioner when sanctioning the erection of a building or execution of a work, shall specify a reasonable period after the commencement of the building or work within which the building for work within which the building or work is to be completed and if the building or work in not completed within the period so specified it shall not be continued thereafter without fresh sanction obtained in the manner hare in before provided, unless the Commissioner on application made, therefore, has allowed an extension of the period.
