The Central Laws (Extension to Jammu and Kashmir) Act, 1968

4. Construction of references to authorities where new Authorities have been constituted.-

Any reference by whatever form of words in any law for the time being in force in the State of Jammu and Kashmir* to any authority competent at the date of the passing of that law to exercise any powers or discharge any functions in that State shall, where a corresponding new authority has been constituted by or under any law now extended to that State, have effect as if it were a reference to the new authority.