Section 141 in The Constitution of Jammu and Kashmir
141. Power of Legislature to make provision with respect to elections to Legislature.
- Subject to the provisions of this Constitution the Legislature may from time to time by law make provision with respect to all matters relating to or in connection with elections to either House of the Legislature, including, the preparation of electoral rolls, the delimitation of constituencies, appointment of election tribunal, and all other matters necessary for securing the due constitution of the two Houses.
