Section 3 in The Jammu and Kashmir Control of Building Operations Act, 1988
3. Constitution of the Authority.
(1)With the commencement of this Act, the authorities for the purpose of this Act in any Local Area, Municipal Area, Town Area, Notified Area or Area notified under the Jammu and Kashmir State Town Planning Act, 1963 shall be as under:-(2)The Authority in respect of-(a)[ 'Municipal area' notified under the J&K Municipal Act, Samvat 2008; [Substituted by Act VI of 1997, Section 2.](b)'Local area' not included in the Municipal Area;(c)'Town Area' notified under the J&K Town Area Act, Samvat 2011;(d)'Notified Area' specified under section 283 of the Jammu and Kashmir Municipal Act, Samvat 2008;(e)Area notified under the Jammu and Kashmir Town Planning Act, 1963 which is not a 'Local Area', 'Town Area' or 'Notified Area';shall be appointed by the Government from time to time by notifying in the Government Gazette.]
