Section 98 in The Jammu and Kashmir Reorganisation Act, 2019
98. Power to name authorities, etc., for exercising statutory functions.
- The Lieutenant Governor, as respects the concerned territory may, by notification in the Official Gazette, specify the authority, officer or person who, on or after the appointed day, shall be competent to exercise such functions exercisable under any law in force on that day as may be mentioned in that notification and such law shall have effect accordingly.
