Section 12A(1) in The Jammu and Kashmir Development Act, 1970
(1)If at any time the Government decides that scheme sanctioned under the Jammu and Kashmir Town Planning Act, 1963 in respect of any area which is included in a local area under this Act, may be adopted as a zonal development plan under this Act, the Government may, by notification in the Government Gazette,-(a)declare the area covered under the plan so adopted as a zone for purposes of this Act;(b)adopt such scheme as a zonal development plan in respect of that area for purposes of this Act; and(c)specify a date of operation of the zonal development plan so adopted and the name of the plate where a copy of the plan may be inspected at all reasonable times.
