Section 57(2) in The Jammu and Kashmir Development Act, 1970
(2)The authority shall publish the plan, as approved by the Government in the Government Gazette and thereupon the provisions of this Act shall apply to the development of such housing colony subject to the following exceptions and modifications, namely(a)In section 2-(i)clause (e) shall omitted; and(ii)clause (k) shall be substituted by the following clause, namely:-(k)'Zone' means any area specified in the plan for the development of a housing colony under this section.;(b)in section 3, sub-section (1) shall be omitted ;(d)for section 11 the following section shall be substituted, namely:-"11. The date of publication of the plan in the Government Gazette shall be the date of its operation.";(e)in sub-section (3) of section 14, for the words, brackets, letter and figures "in clause (d) of sub-section (2) of section 8" the words, brackets, letter and figures"in sub-clause (c) of clause (1) of section 57" shall be substituted;(f)in sub-section (2) of section 51, clause (f) shall be omitted ;(g)in sub-section (1) of section 52, clause (d) shall be omitted ;(h)in the application of this Act to the development of the housing colony-(i)the area covered under the plan for the development of the housing colony, shall be deemed to be a duly declared local area,(ii)the Development Authority, as may be specified by the Government by notification in the Government Gazette, shall be deemed to be the Development Authority duly constituted for the housing colony ;(iii)reference to the master plan or the zonal plan or the plan, with their grammatical variations, wherever occurring, shall be construed as references to the plan under this section; and(iv)any reference to local area shall be construed to be the area covered under the plan under this section.]
