Section 12A(2) in The Jammu and Kashmir Development Act, 1970
(2)The Government may be notification also direct that an respect of acquisition of immovable property, if any, required for the purpose of the said zonal development plan, the provisions of Chapter VI of the Jammu and Kashmir Town Planning Act, 1963 shall apply mutandis as if the said zonal development plan were a scheme for purposes of the said Chapter.
