Section 334 in Jammu and Kashmir Municipal Corporation Act, 2000
334. Submission of improvement scheme to the Corporation for approval and to the Government for sanction.
(1)Every improvement scheme shall, as soon as may be, after it has been framed , be submitted by the Commissioner , for approval to the Corporation and the Corporation may either approve the scheme without modifications or with such modifications as it may consider necessary or reject the scheme with direction to the Commissioner to have a fresh scheme framed according to such directions.(2)No improvement scheme approved by the Corporation under sub-section (1) shall be valid unless it has been sanctioned by the Government.
