Section 21(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(1)Notwithstanding anything contained in any other law for the time being in force, the Authority may give such directions to any local authority, or other authority or person with regard to the implementation of any development project or scheme financed fully or partially by it, as it thinks fit, and any such authority or person in that Region shall be bound to comply with such directions.
