Section 3(2) in The Jammu and Kashmir Control of Building Operations Act, 1988
(2)The Authority in respect of-(a)[ 'Municipal area' notified under the J&K Municipal Act, Samvat 2008; [Substituted by Act VI of 1997, Section 2.](b)'Local area' not included in the Municipal Area;(c)'Town Area' notified under the J&K Town Area Act, Samvat 2011;(d)'Notified Area' specified under section 283 of the Jammu and Kashmir Municipal Act, Samvat 2008;(e)Area notified under the Jammu and Kashmir Town Planning Act, 1963 which is not a 'Local Area', 'Town Area' or 'Notified Area';shall be appointed by the Government from time to time by notifying in the Government Gazette.]
