Section 8(4) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
(4)The District Magistrate may thereupon make an order that no person who at the date of the notification was not a resident in the notified place shall, without the permission of the District Magistrate, enter, or be on, or in the notified place:Provided that nothing in this sub-section shall apply to any near relative of any person who was a resident in the notified place at the date of the notification.
