Section 1(2) in THE JAMMU AND KASHMIR REORGANISATION (AMENDMENT) ACT, 2021
(2)It shall be deemed to have come into force on the 7th day of January, 2021. 2. Amendment of section 13. In section 13 of the Jammu and Kashmir Reorganisation Act, 2019(hereinafter referred to as the principal Act), after the words, figures and letter “in article 239A”, the words “or any other article containing reference to elected members of the Legislative Assembly of the State” shall be inserted.
