Section 309 in Jammu and Kashmir Municipal Corporation Act, 2000
309. Enclosure of waste land used for improper purposes.
- The Commissioner may, be notice in writing , require the owner or part-owner or person claiming to be the owner or part-owner of any land or building or the lessee or the person claiming to be the lessee of any such land which by reason of misuse or disputed ownership or other cause, has remained unoccupied and has become the resort of the idle and disorderly person or persons who have no ostensible means of subsistence or can not give a satisfactory account of themselves or is used for gaming or immoral purposes or otherwise occasions or is likely to occasion a nuisances, secure and enclose the same , within such time as maybe specified in the notice.
