Section 4 in The Jammu And Kashmir (Extension Of Laws) Act, 1956
4. Construction of references to authorities where new authorities have been constituted.
Any reference by whatever form of words in any law for the time being in force in the State of Jammu and Kashmir [Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.] to any authority competent at the date of the passing of that law to exercise any powers or discharge any functions in that State shall, where a corresponding new authority has been constituted by or under any law now extended to that State, have effect as if it were a reference to the new authority.
