Section 1 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
1. Short title, extent and commencement.
(1)This Act may be called the Jammu and Kashmir Consolidation of Holdings Act, 1962.(2)It extends to the whole of the Jammu and Kashmir State.(3)[ This section shall come into force at once and the remainder of the Act shall come into force on such date as the Government may, by notification in the Government Gazette appoint in this behalf and different dates may be appointed for different parts of the Jammu and Kashmir State.] [Enforced in the Tehsils of Kulgam and Baramulla w.e.f. 1-1-1968 by SRO No. 410 dated 26-11-1968.](4)[ Notwithstanding anything contained in sub-section (3) or in any other provision of this Act, where in respect of any area of the State a declaration under section 4 has been made before the enforcement of this Act in such area, the provisions of this Act shall be deemed to have come into force in that area with effect from the date such declaration was made and anything done or any action or proceeding taken under this Act in respect of that area after or in pursuance of the said declaration shall be as good and valid as if a notification enforcing this Act in that area had been issued by the Government under sub-section (3) of this section on the date of the said declaration.] [Sub-section (4) inserted by Act XXVI of 1969.]
