Section 73A in The Representation of the People Act, 1951
73A. Special provisions as to certain elections.—
Notwithstanding anything contained in section 73 or in any other provision of this Act, with respect to the general election for the purpose of constituting a New House of the People upon dissolution of the Ninth House of the People,—(a)the notification under section 73 may be issued without taking into account the Parliamentary constituencies in the State of Jammu and Kashmir; and(b)the Election Commission may take the steps in relation to elections from the Parliamentary constituencies in the State of Jammu and Kashmir separately and in such manner and no such date or dates as it may deem appropriate.
