Section 52(1) in The Constitution of Jammu and Kashmir
(1)The Legislative Assembly, unless sooner dissolved, shall continue for [six years] [Substituted for 'five years' by the Constitution of Jammu and Kashmir (Sixteenth Amendment) Act, 1977.] from the date appointed for its first meeting and no longer and the expiration of the said period of [six years] [Substituted for 'five years' by the Constitution of Jammu and Kashmir (Sixteenth Amendment) Act, 1977.] shall operate as a dissolution of the Assembly :Provided that the said period may, while a Proclamation of Emergency issued under Article 352 of the Constitution of India is in operation, be extended by the State Legislature by law for a period not exceeding one year at a time and not extending in any case beyond a period of six months after the Proclamation has ceased to operate.
