Section 62(1) in The Jammu and Kashmir Reorganisation Act, 2019
(1)On and from the appointed day, notwithstanding the publication of orders under sub-section (1) of section 10 of the Delimitation Act, 2002 (33 of 2002) or anything contained in sub-section (2) or sub-section (4) of the said section, the Delimitation Act, 2002 (33 of 2002) shall be deemed to have been amended as provided below:(a)in section 2, in clause (f), the words "but does not include the State of Jammu and Kashmir" shall be omitted; and(b)for the purpose of delimitation of Assembly and Parliamentary Constituencies, the words and figures "census held in the year 2001", wherever occurring, shall be construed as words and figures "census held in the year 2011".
