Section 422 in Jammu and Kashmir Municipal Corporation Act, 2000
422. Transitional Provision.
- In any enactment other than the Jammu and Kashmir Municipal Act, 2000 inforce on the date immediately preceding the appointed day on which notification is published under sub-section (2) of section 3 of this Act or in any rule, order or notification made or issued thereunder and in force on such date, unless a different-intention appears-(a)reference to municipalities, Municipal Council and Municipal Committees constituted under the Jammu and Kashmir Municipal Act, 2000 shall be constructed as reference to the Corporation and such enactment, rule, order or notification shall apply to the Corporation ;(b)reference to the President or the Vice President of a municipality constituted under the Jammu and Kashmir Act, 2000 shall be constructed in respect of the municipal area as reference to the Commissioner appointed under this Act ;(c)reference to the members of a municipality constituted under the Jammu and Kashmir Municipal Act, 2000 shall in respect of the Corporation shall be constructed as reference to the Councillor of the Corporation constituted under the Act ;(d)references to any Chapter or section of the Jammu and Kashmir Municipal Act, 2000 shall as for as possible be constructed in respect of the municipal area be constructed as reference to this Act or its corresponding Chapter or section.
