Section 54(1) in The Jammu and Kashmir Development Act, 1970
(1)As from, the date of operation of plan in a zone, fixed under section 11 -(a)the provisions of the Jammu and Kashmir Town Planning Act, 1963;(b)Chapter XXI of the Jammu and Kashmir Municipal Act, 2008 ;(c)Clause (4) of section 45 and section 46 of the Jammu and Kashmir Town Area Act, 2011;shall cases to apply in the zone in which the plan is poperated, for such period as the Government may by notification specify.
