Section 231(b) in Jammu and Kashmir Municipal Corporation Act, 2000
(b)the Commissioner shall, if so require by the Government, exercise the power conferred upon him by section to 220,227,228 or clause (v) of Part C of section 395 or any bye-law made in exercise of the power conferred by the aforesaid clause (v) in respect of the encroachment or overhanging structure on or over such street or any material, goods or articles of merchandise deposited on such street.
