Section 424(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)All proceedings pending before any authority of the said municipality including area comprising rural or a part thereof, if any, on the day the Corporation was constituted under the provision of this Act, are required to be instituted before or undertaken by the Commissioner, shall be transferred to an continued by the such authority before or by whome they have to be instituted or undertaken under the provisions of this Act.
