Section 11 in The Jammu and Kashmir Reorganisation Act, 2019
11. Delimitation of Parliamentary Constituencies Order 1976.
(1)On and from the appointed day, the Order, 1976 shall stand amended as directed in the Second Schedule of this Act.(2)The Election Commission may conduct the elections to the House of the People for the Union territory of Jammu and Kashmir and Union territory of Ladakh as per the allocation of seats specified in the Delimitation of Parliamentary Constituencies Order, 1976 as amended by this Act.
