Section 50(4) in The Constitution of Jammu and Kashmir
(4)One member shall be elected by each of the following electorates, namely -(a)the members of municipal council, town area committees and notified area committees in the Province of Kashmir ;(b)the members of municipal council, town area committees and notified area committees in the Province of Jammu ;[***] [Clauses (c) and (d) omitted by the Constitution of Jammu and Kashmir (Fifth Amendment) Act, 1963.]
