Section 231 in Jammu and Kashmir Municipal Corporation Act, 2000
231. Special provision regarding streets belonging to Government.
- Notwithstanding anything contained in sections 220. 227, 228 or in clause (v) of Par C of section 395 and subject to any general or special order that the Government may make in this behalf, if any street is vested in the Government :-(a)the Commissioner shall not in, respect of such street grant permission to do any act the doing of which without his written permission would contravene the provisions of section 227 or section 228 or allow any building to be set forward under the proviso of section 220 except with the sanction of the Government which may be given in respect of a class of cases generally or in respect of a particular case;(b)the Commissioner shall, if so require by the Government, exercise the power conferred upon him by section to 220,227,228 or clause (v) of Part C of section 395 or any bye-law made in exercise of the power conferred by the aforesaid clause (v) in respect of the encroachment or overhanging structure on or over such street or any material, goods or articles of merchandise deposited on such street.
