Section 30(2) in The Jammu and Kashmir State Town Planning Act, 1963
(2)Notwithstanding such repeal, anything done or any action taken (including any notification, order, scheme, permission or rule made, granted or issued) under the said Act shall continue in force and be deemed to have been done or taken under the provisions of this Act. unless and until it is superseded by anything done or any action taken under this Act.
