Section 2(1) in The Jammu and Kashmir Supersession of Town Area Committees (Validation) Act, 1971
(1)Notwithstanding anything contained in the Jammu and Kashmir Town Area Act, 2011 or any rule or notification issued thereunder, the period of supersession of Town Area Committees Udhampur, Sopore and Baramulla as originally specified in the Notification SRO-417 dated 5th October, 1963, SRO-275 dated 2nd September, 1964 and SRO-476 dated 2nd September, 1964 respectively, shall be deemed to have been validly extended till the date of the commencement of this Act and every such Committee shall continue to remain superseded till such date or dates as the Government may by notification specify in respect of each such Committee.
