Section 8(1) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
(1)Where an association has been declared unlawful by a notification issued under section 3 which has been confirmed by the Tribunal, the Government may, by notification in the Government Gazette, notify any place which in its opinion is used for the purpose of such unlawful association.Explanation.—For the purpose of this sub-section, "place" includes a house or building or part thereof, or a tent or vessel.
