Section 3(o) in The Jammu and Kashmir State Town Planning Act, 1963
(o)the suspension, restriction or modification so far as may be necessary for the carrying out of the scheme, of any provision in the Jammu and Kashmir Municipal Act, Svt. 2008 or the Jammu and Kashmir Town Area Act, Svt. 2011 or of any other law for the time being in force or any rule or bye-law made under either of the aforesaid Acts and in force in the area included in the scheme;
