Section 54 in The Jammu and Kashmir Development Act, 1970
54. Cessation of the provisions of certain Acts.
(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.(2)Notwithstanding the provisions of sub-section (1) -(a)anything done or any action taken (including permission for erection, re-erection or development granted) under the provisions of any of the aforesaid laws 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continue in force and be deemed to have been done or taken under the provisions of this Act unless and until it is superseded by the competent authority under this Act;
