Section 40(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)The Returning Officer, for an election by the members of the Legislative Assembly to fill a seat or its in the Legislative Council shall , with the previous approval of the [Election Commission] [Substituted by Act XXVI of 1960 for 'Election Commission'.], fix the place at which the poll will be taken for such election and shall notify the place so fixed in such manner as the [Election Commission] [Substituted by Act XXVI of 1960 for 'Election Commission'.] may direct.
