Section 30(2) in The Jammu and Kashmir Development Act, 1970
(2)If any amenity is not provided for any such development is not carried out within the time specified in the notice, then the Authority may itself provide the amenity or carry out the development or have it provided re-carried out through such agency as it deems fit:provided that before taking any action under this sub-section, the Authority shall afford reasonable opportunity to the person providing or reasonable for providing the amenity to show cause as to why such action should not be taken.
