Section 2(2) in The Jammu and Kashmir Supersession of Town Area Committees (Validation) Act, 1971
(2)Any power or duty of any of the Committees aforementioned exercised or performed or anything done, any action or proceeding taken during the periods of supersession validated and continued under sub-section (1) above, by any person or persons purporting to act under clause (b) of sub-section (2) of section 50 of the Jammu and Kashmir Town Area Act, 2011, shall, so far as may be consistent with the provisions of the said Act and the rules made thereunder, be as good and valid as if such person or persons were duly appointed by the Government under the aforesaid clause (b) of sub-section (2) of section 50 to exercise such power and perform such duty or to do such thing or to take such action or proceeding in relation to that Committee.
