Section 35A(5)(a) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(a)In articles 54 and 55, references to the elected members of the House of the People and to each such member shall include references tothe representatives of the State of Jammu and Kashmir in that House; andthe population of the State shall be deemed to be forty-four lakhs and tenthousand.