Section 276 in Jammu and Kashmir Municipal Corporation Act, 2000
276. Enforcement of notice requiring execution of works of improvement.
- If a notice under section 275 requiring the owner of the building to execute works of improvement is not complied with, then, after the expiration of the time specified in the notice the Commissioner may himself do the works required to be done by the notice and recover the expenses incurred in connection therewith as an arrears of tax under this Act.
