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State of Jammu-Kashmir - Section

Section 222 in Jammu and Kashmir Municipal Corporation Act, 2000

222. Owners obligation when dealing with land or building sites.

- If the owner of any land utilizes, sells, leases out or otherwise disposes of such land for the construction of building thereon, he shall lay down and make a street or streets giving access to the plots into which the land may be divided and connecting with an existing public or private street.