Section 2(3) in The Jammu and Kashmir Supersession of Town Area Committees (Validation) Act, 1971
(3)All powers and duties of the Committees aforementioned shall continue to be exercised and preformed by the person or persons appointed by the Government and exercising such powers and performing such duties immediately before the commencement of this Act :Provided that nothing in this sub-section shall prevent the Government from appointing any other person or persons under clause (b) of sub-section (2) of section 50 of the Jammu and Kashmir Town Area Act, 2011.
