Section 359(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)It shall be lawful for the Commissioner, by this section do as little damage as may be, and compensation shall be payable by the Corporation in accordance with bye-laws made in this behalf to the owner or occupier of land or to both for any such damage, whether permanent or temporary.(a)If he considers the opening thereof necessary for the purpose of such entry; and(b)if the owner or occupier is absent or being present, refuses to open such door, gate or barrier.
