Section 54(2) in The Jammu and Kashmir Development Act, 1970
(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continue in force and be deemed to have been done or taken under the provisions of this Act unless and until it is superseded by the competent authority under this Act;
