Section 24(3) in The Jammu and Kashmir Hindu Marriage Act, 1980
(3)In a case where clause (b) of sub-section (2) applies, the court or the Government, as the case may be, competent under the Code of Civil Procedure, Svt. 1977 to transfer any suit or proceeding from the district court in which the later petition has been presented to the district court in which the earlier petition is pending shall exercise its power to transfer such later petition as if it had been empowered so to do under the said Code.
