Section 3(1) in The Jammu and Kashmir Special Tribunal Act, 1988
(1)Notwithstanding anything contained in any law made by the State Legislature, but save as otherwise provided in sub-section (2) an appeal, revision or review petition which under any such law lies to the Government ora Minister shall, from such date as may be appointed by the Government by notification in the Government Gazette, lie or be so preferred, brought, made or presented to the Tribunal and accordingly any reference in any provisions of such law, which relate to the matters aforesaid, to the Government or the Minister shall be construed as a reference to the Tribunal.
