Section 82 in The Jammu and Kashmir Representation of the People Act, 1957
82. Publication of results of general elections to the Legislative Assembly and of names of person nominated thereto.
- Where a general election is held for the purpose of constituting the first Legislative Assembly under the constitution or a new Legislative Assembly, as the case may be, there shall be notified by the Government in the Gazette, as soon as may be, after the date originally fixed for the completion of the election under clause (e) of section 41, the name of the members elected for the various constituencies by that date [xxxx] [Certain words omitted by Act I of 1962.] and upon the issue of such notification the Assembly shall be deemed to be duly constituted:Provided that the issue of such notification shall not be deemed-(a)to preclude the completion of the election in any Assembly Constituency or Constituencies for which time has been extended under the provisions of section 155; or(b)to affect the duration of the Legislative Assembly, if any, functioning immediately before the issue of the said notification.
