Section 4B in The Jammu and Kashmir Representation of the People Act, 1957
4B. Publication of order and their date of operation.
(1)The Delimitation Commission shall cause its order made under clause (d) of sub-section (3) of section 4 to be published in the Gazette, and upon such publication, the said order shall have the force of law and shall not be called in question in any court.(2)As soon as may be after such publication, the said order shall be laid before the Legislative Assembly.(3)Subject to the provisions of sub-section (4), the readjustment of representation of the several territorial constituencies in the Legislative Assembly and the delimitation of those constituencies provided for in the said order shall apply in relation to every election to the Legislative Assembly held after the publication in the Gazette of that order and shall so apply in supersession of the provisions relating to such representation and delimitation contained in [the last preceding Delimitation of Assembly Constituencies Order.] [Substituted by Act I of 1982.](4)Nothing in this section shall affect the representation in the Legislative Assembly existing on the date of publication of the said order until the dissolution of that Assembly.
