Section 223(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Before utilizing, selling or otherwise dealing with any land under section 222 the owner thereof shall send to the Commissioner a written application with a lay out plan of the land showing the following particulars, namely :-(a)the plots into which the land is proposed to be divided for the erection of building thereon and purpose or purposes for which such buildings are to be used ;(b)the reservation or allotment of any site for any street, open, space, park, recreation ground, school, market or any public purpose :(c)the intended level direction and width of street or streets ;(d)the regular line of street or streets ; and(e)the arrangements to be made for leveling, paving, metalling, flagging, channeling, sewering, drainage, conserving and lighting street or streets.
