Section 254(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)If an order made by the Commissioner under section 253 or under subsection (1) of this section directing any person to stop the erection of any building or execution of any work is not complied with, the Commissioner may require any Police officer or remove such person and all his assistants and workmen from the premises within such time as may be specified in the requisition and subh Police officer shall comply with the requisition accordingly.
