Section 8 in The Jammu and Kashmir Reorganisation Act, 2019
8. Amendment of Fourth Schedule to Constitution.
- On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,-(a)entry 21 shall be deleted;(b)entries 22 to 31 shall be renumbered as entries 21 to 30, respectively;(c)after entry 30, the following entry shall be inserted, namely:-"31. Jammu and Kashmir ........................4"
