Section 338 in Jammu and Kashmir Municipal Corporation Act, 2000
338. Provision of housing accommodation for the economically weaker sections.
- If the Corporation , upon consideration of report from the Commissioner or any other information is satisfied that it is expedient to provide housing accommodation for the economically weaker sections in any area and that such accommodation can be provided without making an improvement scheme the Corporation shall cause that area to be defined on a plan and pass a resolution authorizing the Commissioner to provide such accommodation-(a)by the erection of buildings or by attachment of land belonging to the Corporation or land acquired by the Corporation for the purpose ;(b)by the conversion of any buildings belonging to the Corporation into dwellings for the economically weaker sections.
