Section 158(2) in Jammu and Kashmir Panchayati Raj Rules, 1996
(2)A Halqa Panchayat may by notice require the owner or the occupier of a building or land, which has for any reason been abandoned or neglected and is likely to become a public nuisance or to impair the health, safety and convenience of the inhabitants of the surrounding area, to secure and enclose the same within one month from the date of the receipt of the notice.
