Section 3 in The Jammu and Kashmir Special Tribunal Act, 1988
3. Appeals, revisions etc. to the Tribunal.
(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.(2)Nothing in sub-section (1) shall apply to any appeal, revisions or review petitions arising by or under the provisions of Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963, or the rules framed thereunder.(3)The Tribunal shall also excise all the jurisdiction, powers and authority in relation to such appeals, revisions and review petitions as the Legislature may by law provide.
