Section 258(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)If it appears to the Commissioner at any time that any building is in ruinous conditions, or likely to fall, or in any way dangerous to any person occupying, resorting to or passing by such building or any other building or place in the neighborhood of such building, the Commissioner may, by order in writing, require the owner or occupier of such building to demolish, secure or repair such building or do one or more of such things within such period as may be specified in the order, so as to prevent all cause of danger therefrom.
