Section 239 in Jammu and Kashmir Municipal Corporation Act, 2000
239. Measures for lighting.
- The Commissioner shall :-(a)take measures for lighting in a suitable manner all such public streets and public places as may be specified by the Corporation.(b)procure, erect and maintain such number of lamps, lamp posts and other appurtenances as may be necessary for the said purpose ;(c)cause such lamps to be lighted by means of oil, electricity or such other light as the Corporation may determine.
