Section 260(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)"internal services" shall mean :-(i)metalling of roads and paving of footpaths ;(ii)turfing and plantation with trees of open spaces ;(iii)street lighting ;(iv)adequate and wholesome water supply ;(v)sewers and drains both for storm and sullage water and necessary provision for their treatment and disposal ; and(vi)any other works that the Corporation may think necessary for the development of the area comprised in the scheme.
