Section 12A(4) in The Jammu and Kashmir Development Act, 1970
(4)Upon the publication of a notification under sub-section (1) nothing in-(a)the provisions of Chapters III and IV of this Act;(b)the provisions of the Jammu and Kashmir Town Planning Act, 1963 except so for as provided in this section;shall apply to any such zonal plan but in the application of the other provisions of this Act to such zonal plan-(i)in section 13 reference to section 11 shall be construed as reference to clause (c) of such sub-section (1) of this section;(ii)in sub-section (3) of section 14, the words, brackets, figures and letter, "in relation to any matter specified in clause (d) of sub-section (2) of section 8 or in relation to any other matter" shall be committed ; and(iii)section 16 shall cease to apply as soon as notification under sub-section (2) of this section is issued.]
