Section 212 in Jammu and Kashmir Municipal Corporation Act, 2000
212. Minimum width of new public streets.
- The Commissioner, shall, from time to time, with the sanction of the Corporation, specify the minimum width of different classes of new public streets according to the nature of the traffic likely to be carried thereon and the streets with which they join at one or both ends, the localities in which they are situated, the heights up to which buildings abutting thereon may be erected and other similar consideration.
