Section 1(4) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(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.]
