Section 16(1) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(1)The Ombudsman may consider and dispose of complaints other than those involving criminal offences, in the following manner, -(i)award of compensation, to a citizen in case of loss or grievance ;(ii)order the recovery of loss caused to the municipality from the person responsible ;(iii)order the supply of omission or rectification of defects due to inaction ;(iv)order the recovery of loss from the accused failing which, direct the recovery of such loss as arrears of land revenue ; and(v)order other necessary remedial measures considering the facts and circumstances of the case.
