Section 31 in The Jammu and Kashmir Development Act, 1970
31. Power of Authority to require local authority to assume responsibility for amenities in certain cases.
- Where any area has been developed by the Authority, the Authority may require the local authority or a department of the Government within w hose local limits the area so developed is situated, to assume responsibility for the maintenance of the amenities which have been provided in the area by the Authority and for the provision of the amenities which have not been provided by the Authority but which in its opinion should be provided in the area, on terms and conditions agreed upon between the Authority and that local authority or the department, as the case may be.
