Section 8(2) in The Jammu and Kashmir Public Safety Act, 1978
(2)any of the following officers, namely(i)Divisional Commissioners,(ii)District Magistrate, may, if satisfied as provided in sub-clause (i) and (ii) of clause [(a) or (a-1)] [Inserted by Act IV of 1985, section 2.] of sub-section (1), exercise the powers conferred by the said sub-sections.
