Section 195 in Jammu and Kashmir Municipal Corporation Act, 2000
195. Powers of Commissioner to require owner to carry out certain works for satisfactory drainage.
- For the purpose of efficient drainage of any premises the Commissioner may be notice in writing-(a)require any courtyard, alley or passage between two or more building to be paved by the owner or owners of such buildings, with such materials and in a such manner as may be approved by the Commissioner ; and(b)require such paving to be kept in proper repair.
