Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 103 in The Jammu and Kashmir Reorganisation Act, 2019

103. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the President may, by order do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiry of a period of five years from the appointed day.
(2)Every order made under this section shall be laid before each House of Parliament.The First Schedule(See Section 9)Union territory of Jammu and KashmirMembers of Council of State
S.No. Name of the sitting Member Term
1. Fayaz Mir Mohammad 11/02/2015 to 10/02/2021
2. Laway Shri Nazir Ahmed 16/02/2015 to15/02/2021
3. Manhas Shri Shamsher Singh 11/02/2015 to 10/02/2021
4. Ghulam Nabi Azad 16/02/2015 to 15/02/2021
The Second Schedule[See Section 11(1)]Amendments to the Delimitation of Parliamentary Constituencies Order, 1976Union territory of Jammu and KashmirParliamentary Constituencies
S.No. Name of the Constituency Extent of Constituency
1. Baramulla Baramulla District
2. Srinagar Srinagar District
3. Anantnag Anantnag District Anantnag District
4. Udhampur Udhampur, Doda and Kathua Districts
5. Jammu Jammu, Rajouri and Poonch Districts
Union territory of LadakhParliamentary Constituency
S.No. Name of the Constituency Extent of Constituency
1. Ladakh Ladakh District
Note. - (i) Any reference in this Schedule to a districtshall be taken to mean the area comprised within that districton the 1st day of August, 1975.
(ii) As per details included in Delimitation ofParliamentary and Assembly Constituencies Order, 1976 underArticles 81 & 82 of the Constitution of India as applied tothe State of Jammu and Kashmir by the Constitution (Applicationto J&K) Order, 1954 (C.O. 48).
The Third Schedule[See Section 14(5)]Amendments to the Delimitation of Assembly Constituencies Order, 1995Union territory of Jammu and KashmirAssembly Constituencies
S. No. Name of the Assembly Constituency Extent
1 2 3
    Kupwara District
1 Karnah All PCs of Tehsil Karnah; PC Keran of TehsilKupwara.
2. Kupwara PCs 18-Sulakot, 20-Radabug, 22-Bumhama ,23-Drugmulla, 25-Gushi, 26-Batergam, 27-Dadikoot, 30-Gulgam,31-Harrai, 32-Hayan, 33-Trehgam, 34-Guglose, 35-Kralpora,36-Guzeryal, 37-Gundizona-Reshi, 38-Panzgam, 39-Meelyal,40-Shooloora, 41-Dardihairi-Kharagund, 42-Kupwara and P.C.55-Manzgam in Tehsil Handwara.
3. Lolab PCs 1-Harduring, 2-Chontiwari, 3-Machil,4-Kalaroch, 5-Khumrayal, 6-Kanthpora, 7-Wawoora, 8-Maidanpora,9-Khurhama, 10-Warnow, 11-Krusan, 12-Sogam, 13-Darapora,14-Lalpora, 15-Chandigam, 16-Tekipora, 17-Dewar Inderbug,19-Manigah, 29-Haihama, 45-Dardapora in Kupwara Tehsil.
4. Handwara PCs 8-Maidan Chogal, 28-Taratpora, 29-Wilgam,30-Lilam, 31-Dulipora, 32-Opzawani, 33-Shogapora, 34-Neelipora,35-Magam, 36-Jagarpora, 39-Behnipora, 40-Rajpora, 41-Zachaldara,42-Wadder, 43-Turkapora, 44-Chanjimulla, 45-Wadipora, 46-BhakiAkhar, 47-Batakoot, 48-Braripora, 49-Waripora Gonipora,50-Nutanoosa, 51-Kandikhas, 52-Handwara; 53- Dhama,54-Panchakoot in Tehsil Handwara; and 21-Kegam, 28-Nagrimalpora,24-Najatpora in Tehsil Kupwara.
5. Langate PCs 1- Langate, 2-Unusu, 3-Pohrupeth, 4-Glura,5- Martgam, 6-Hanga, 7-Shanoo, 9-Nowgam, 10-Mawar, 11-Qalamchakla, 12- Adura, 13-Haril, 14-Drangsoo-Shah- Nagri,15-Udipora, 16- Kralagund, 17-Lokipora, 18-Kichlo Qazipora,19-Khaipora, 20-Panditpora, 21-Super-Nagam, 22-Ashapora,23-Safalpora, 24-Kralpora, 25-Deedarpora, 26-Shathgund-Balla,27-Rawalpora, 37-Wasiakawnar, 38- Lachampora in Tehsil Handwara.
    Baramulla District
6. Uri All PCs in Tehsil Uri.
7. Rafiabad PCs 11-Chakloo, 12-Nadihal, 13-Shitloo, 15-Biner Kahdoora in Tehsil Baramulla; andPCs 5-Nowpora Kalan, 8-Watergam, 9-Fidarpora,10-Handipora, 11-Yarbug, 12-Riban-Ramhama, 13- Ladora,14-Rehama, 15-Chijahama, 16- Wanpora, 17-Panzalla- Gundabal, 18-Sailkoot, 19-Balhama-Thakanpora, 20-Chatoosa, 21-Dangiwacha,22-Rawacha, 23-Harduchanam, 24-Bakshipora-Batapora, 25-Zithan,36- Behrampora, 37-Chitlora, 38- Achabal in Tehsil Sopore.
8. Sopore PCs 1-Sopore with NAC, 2- Warapora, 3-Arampora, 4- Dangerpora, 6- Watalab, 32- Seeloo, 33- Botingoo,34- Mundji, 35- Duroo, 39- Hardu-Shiva, 41- Aadipora- Bomai,42-Wadoora, 40-Tujar-Pahlihar, 43- Harwan, 44- Zaloora in TehsilSopore.
9. Gurez All PCs in Tehsil Gurez.
10. Bandipora All PCs in Tehsil Bandipora; and PC 1- Ajas ofTehsil Sonawari.
11. Sonawari All PCs in Tehsil Sonawari excluding PC 1-Ajas.
12. Sangrama PCs 16-Kreeri, 17-Wizar, 18-Authora,19-Shalakawara, 20-Nowpora-Jagir, 21-Wagoora, 22-Kachumuqam, 24-Manigam, 25-Kalantara-Balla, 26 - Dandmoh, 27- Sultanpora-Kandiin Tehsil Baramulla; and 7-Tarzoo, 26-Hygam, 27-Seer-Jagir,28-Bulagam, 29-Sangrama, 30-Krank-Shivan, 31-Wagub in TehsilSopore.
13. Baramulla PCs 1- Laridora, 2- Heewan, 30 Malapora,4-Kich-Hama, 50-Ushkara, 6-Khanpora with NAC, 7-Khaja-Bagh,8-Taki-Sultan, 9-Khaitangan, 10-Delina, 14-Kansipora, 23-Chandoosa in Tehsil Baramulla.
14. Gulmarg All PCs in Teshil Gulmarg; and 2-WailooKralpora, 8-Sriwarpora, 9-Chokar, 10- Waripora-Bangil, 12-Malmoh, 13- Nowlari, 16-Yal in Tehsil Pattan.
15. Pattan Tehsil Pattan excluding 2-Wailoo-Kralpora,8-Sriwarapora, 9-Chokar, 10-Waripora Bangil, 12- Malmoh,13-Nowlari and 16-Yal.
    Srinagar District
16. Kangan All PCs of Tehsil Kangan; and PCs -Manigam,2-Wailoo, 3-Nunar in Tehsil Ganderwal.
17. Ganderbal Tehsil Ganderbal excluding 1-Manigam, 2-Wailoo,3-Nunar and P.C. Haran in Srinagar Tehsil.
18. Hazratbal Ward 16 in Srinagar Municipality (excludingMunicipal areas not falling in Srinagar Tehsil but falling inGanderbal Tehsil) and PC 9-Bachpora in Tehsil Ganderbal andWards 17 and 12 except the following Mohallas of Ward 12 ; MugalMohalla, Surateng, Khawjapora, Kocha Nidan, Zindashah and boatpopulation of these wards.
19. Zadibal Wards 14 and 15 in Srinagar Municipality andboat population of Anchar and of the ghats of these wards.
20. Idgah Wards 8 and 11 in Srinagar Municipality andP.C. 38-Palpora and 41-Sangam in Srinagar Tehsil.
21. Khanyar Wards 10-13 of Srinagar Municipality and thefollowing mohallas of Ward 12-Mugal Mohalla, Surateng,Khawjapora, Zindshah and Kocha Nidan and boat population ofthese wards.
22. Habbakadal Wards 7 and 9 in Srinagar Municipality and boatpopulation of Wards 6, 7 and 9.
23. Amirakadal Wards 3 and 4 inSrinagar Municipality excluding (i) Natipora (rural), (ii)Rawalpora (rural), (iii) Hyderpora (rural) ;and excluding Aramwari, Gund Chandal, Stingoo,Sutho Kirther Bagh in Tehsil Chadoora and Watdoor, GalwanporaLaloo and Shesgam Bagh in Tehsil Badgam and boat population ofthese wards and of Ward 5.
24. Sonawar Wards 1 and 2 in Srinagar Municipality andBadamibagh Cantonment and P.C. 21-Chitrahama, 19-Dara,29-Khunmu, 30-Balhama, 31-Zewan in Tehsil Sringar and boatpopulation of ghats in these wards.
25. Batamaloo Wards 5 and 6 in Srinagar Municipality ; andPCs 6-Mujgund, 42-Bachipora Tengpora in Srinagar Tehsil.
    Budgam District
26. Chadoora The following Patwar Circles of TehsilChadoora, 16-Chadoora, 24-Chattergam, 25-Wagora, 26-Wathura,27-Khanda, 28-Bugam Batapora, 29-Kralpora, 30-Hayatpora,31-Pohroo, 32-Rakh Shalina, 33-Bagati Kanipora, 34-Nowgam,35-Kanihama, 36-Daulatpora, 38-Natipora rural area outsideSrinagar Municipal limits in ward 4 and 39-Lasjan and Aramwari,Gund, Chandal Stengoo, Suthoo, Kirtherbagh and 40-KursuPadshahibagh.
27. Badgam PCs 1-Soibugh, 2-Dhrmana, 3-Wahabpora, 4-Arth,5-Wadwan, 6-Bemina, 7-Pallar, 8-Garriend Kalan, 9-Sholipra,10-Nassar-ullah-Pora, 11-Jahama, 12-Water-Wani, 28-Chune,29-Badgam, 30-Ompora 31-Narkara, 32-Humhama, 35-Karewa Damodar,36-Gund-Sathu, 37-Ichakoot, 38-Ichgam, 33-Rawalpora (rural),34-Hyderpora (rural) in Badgam Tehsil.
28. Beerwah PCs 1-Suzeth-Gooripora, 2-Kawoosa Khalisa,3-Kawoosa Jagir, 4-Batapora Kahihama, 5-Sanoor-Kalipora, 6-HarduMalpora, 7-Bandagam, 8-Utligam, 9-Mula- Shulla, 10-Sonapah,12-Gondipora, 21-Shanglipora, 22-Khag, 23-Malpora Khag,24-Himchipora, 25-Lalpora, 26-Beerwah, 27-Chewdara, 28-PethMukahama, 29-Rathusun, 30-Bona Makhama, 31-Nagam,32-Iskanderpora, 33-Aripanthan, 34-Palpora, 36-Hardua-Shorsh inTehsil Beerwah.
29. Khansahib PCs 1-Hokhalatri, 13-Phartahn, 14-Kandoora,15-Drahg, 16-Sitaharan, 17-Zogikharian, 18-Arizal, 19-Qamroo,20-Rawalpora-Beerwah ; and PC 35- Sail in Tehsil Berwah; and PCs13-Waterhail, 14-Jawalapora, 15-Sondipora, 16-Dalipora, 17-YariKhah, 18-Talapora, 19-Parnawah, 20-Drayagram, 21-FrestwarKhasipora, 22-Arigam, 23-Khan Sahib, 24-Raithan, 25-Kachwari,26-Gurwait Kalan, 27-Falchall in Tehsil Budgam.
30. Chrar-i-Sharief PCs 1-Gogji Pathari, 2-Brinjan, 3-HafrooBatapora, 4-Branawar, 5-Surasyar, 6-Dada- Ompara, 7-Hanjura,8-Nowpora, 9-Pakharpora, 10-Hardu Dalwan Futlipora,11-Teelsarah, 12-Chrar-i-Sharief, 13-Watkaloo, 14-DarawanNowgam, 15-Chtsesn, 17-Nagam, 18-Badipora, 19-Yarikalan,20-Ropora Namtihal, 21-Kanir, 22-Ranger, 23-Sogam, 37-Nowhar inTehsil Chadoora.
    Pulwama District
31. Tral All PCs in Tehsil Tral.
32. Pampore All PCs in Tehsil Pampore and Patwar Circles26-Awantipora, 27-Padgampora, 29-Lilhar, 46-Nihama, 47-Kakaporain Tehsil Pulwama.
33. Pulwama PCs 1-Inder, 2-Gangoo, 5-Pulwama with NAC,9-Ratnipora, 10-Pahoo, 11-Trich, 12-Koil, 13-Pinglina, 14-Narwa,17-Litter-Shistar, 18-Nayina, 19-Panzgam, 20-Dogripora,21-Rishipora, 22-Laderpur, 23-Nownagri, 24-Tokna, 25-Malangpora,28-Lajoora, 40-Palapora, 45-Newa, 48-Jagir Parigam, 49-TumchiNowpora, 50-Hakripora in Tehsil Pulwama.
34. Rajpora PCs 3-Karimabad, 4-Moran, 6-Kangan, 7-Wahibugh,8-Gosoo, 15-Bonarah, 16-Trichal, 30-Ramoo, 31-Billowdergund,32-Qasbayar, 33-Drubgam, 34-Mitrigam, 35-Abhama, 36-Trujan,37-Khaigam, 38-Noorpora Payeen, 39-Arihal, 41-Tahab- Shadipora,42-Achan, 43-Chandigam, 44-Rajpora in Tehsil Pulwama.
35. Wachi PCs 8-Kalroo Malikgund, 9-Nadigam,11-Dangerpora, 12-Turka Wangam, 13-Urapora, 14-Hardu-Handow,15-Harmain, 16-Chak-Chowand, 17-Kapran, 19-Dangam, 20-Chakora,21-Pratabpora, 24-Kanji-Ullar, 25-Chitragam,, 26-Darikalpora,27-Hef, 28-Sugan, 29-Awnera, 30-Wachi, 31-Aglar, 32-Zainapora,and 39-Allowpora- Sheikhpora in Tehsil Shopian.
36. Shopian PCs 1-Saidapora, 2-Meemandar, 3-Arhama,4-Pinjoora, 5-Ganowpora Arish, 6-Bemnipora, 7-Harapora,10-Trenz, 18-Vehilchal-Awatoo, 22-Sedew, 23-Ram Nagri,33-Diyaroo, 34-Barthipora, 35-Daramdoora, 36-Zoora-Baderhama,37-Narapora, 38-Keegam, 40-Keller Mastpora, 41-Pahlipora,42-Sindhu-Shrimal, 43-Shopian, 44-Devipora (forest block) inTehsil Shopian.
    Anantnag District
37. Noorabad. PCs 5-Malwan, 6- Pahloo, 7-Akhal, 23- Gudder,34-Brinal Lamber, 46-Damhal- Hanjipora, 47- Ahmada-Abad, 48-Yaroo, 49 - Hardu-Mandagori, 51- Manzgam, 52-Asnoor, 53-Wattoo,54-Avil, 55-Khuri-Batapora, 56-Nagam, 57-Danow-Kandimarg,58-Bdi-Jehalan, 59-Chimar, 60-Qasba Khul, 61-Nandimarg in TehsilKulgam.
38. Kulgam PCs 1-Kulgam with NAC, 2-Hanad-Chawalgam,3-Amnoo, 4-Chamabagund, 11-Ashmuji, 19-Mirhama, 20-Akey,21-Pariwan, 22-Chehla, 24-Areh, 25-Bihibagh, 26-Gopalpora,38-Bugam, 39-Tarigam-Devsar, 43-Yamroch, 44-Munand-Guffan,45-Katersoo, 50-Largurhama in Tehsil Kulgam.
39. Home-Shalibugh PCs 8-Uranhal, 9-Tuli-Nowpora, 10-Kujar,12-Redwani, 13-Arwani, 14-Frisal, 15-Jablipora, 16-Wanpora,17-Hassanpora Tavela, 18-Khandi-Phari, 40-Tarigam- Devibugh,41-Matibugh, 42-Homshalibugh in Tehsil Kulgam.
40. Anantnag PCs 1-Qasba Bhagat, 2-Khanabal, 3-Roohoo,4-Kamar, 5-Anchidoora, 6-Hardu- Chichan, 10-Ranbirpora in TehsilAnantnag.
41. Devsar PCs 27-Devsar,28-Bona Devsar, 29-Kilam-Buzgam, 30-Hablishi, 31-Nipora,32-Laram- Ganipora, 33-Chowgam, 35-Razloo, 36-Waitengu, 37-SopatTengpora, 62-Oral in Tehsil Kulgam ; andPCs 18-Vesoo, 19-Nasoo-Badargund, 20-Panzeth,21-Kurigam, 23- Qazigund with NAC in Doru Tehsil.
42. Doru PCs 1- Doru, 2-Bragam, 3-Oibamdooth,4-Mantpora, 5-Larkipora, 6-Hakura, - Badasgam, 7-Batgund,8-Verinag, 9-Sadiwara, 10-Mundah, 11-Hiller, 12-Nowgam Shahabad,13-Rain-Chowgund, 14-Thamankoot, 15-Qamar, 16-Halsidar,17-Kapron, 22- Wangund in Tehsil Doru.
43. Kokernag PCs 28-Saagam, 29-Bider-Hayatpora, 30-Bhai,31-Akingam, 32-Nagam, 33-Soof-Shali, 34-Panzgam,35-Bindo-Zulangam, 36-Devalgam, 37-Nalla-Sund-Brari,38-Lohar-Sanzi, 39-Ahlan-Gadol, 40-Kharatti, 41-Desoo,42-Kharapora, 43-Qasba-Nowbugh, 44-Mati Hundoo, 45-Larnoo,46-Kokernag NAC, 47-Achabal NAC in Tehsil Anantnag.
44. Shangus PCs 13-Sahibabad, 14-Nowgam, 15-Imoh, 16-Brakapora, 17-Shangus, 18-Uttarsoo, 19-Kreri, 20-Chatergul,21-Ghikalpora, 22-Ranipora, 23-Detho-Nagnarian, 24-Gopalpora,25-Telwani, 26-Kwarigam, 27-Ahupaisan in Tehsil Anantnag.
45. Bijbehara All PCs in Tehsil Bijbehara and PCs 7-MachaBawan, 11-Nanilang, 12-Akora in Tehsil Anantnag.
46. Pahalgam All PCs in Tehsil Pahalgam and PCs8-Seer-Kanligund, 9-Salia in Tehsil Anantnag.
    Doda District
47. Kishtwar PCs 1-Marghi, 2-Inshan, 3-Yerudu, 4-Renai,5-Nowpachi, 6-Chanjer, 7-Qaderana, 8-Deharana, 9-Lopara,10-Loharna, 11-Soundhar, 19-Palmar, 30-Trigam, 31-Kishtwar,32-Matta, 33-Poochal, 34-Dool, 35-Bhagnah, 36-Galarbahta,37-Atholi, 38-Sohal, 39-Ishtiari, 40-Gulabgarh, 41-Massu,42-Kishtwar NAC, 43-Forest Block in Tehsil Kishtwar.
48. Inderwal PCs 12-Chingam,13-Inderwal, 14-Chatroo, 15-Sigdi, 16-Moolchhiter, 17-Drubeel,18-Kochal, 20-Filler, 21-Pakhalan, 22-Keshwan, 23-Shandri,24-Sangna, 25-Patnazi, 26-Jawalapur, 27-Loundri, 28-Badhat and29-Karool in Tehsil Kishtwar ; PCs 1-Jakyas in Tehsil Bhalesa(Gandoh) and following PCs of Tehsil Thathri :--1-Jangalwar, 3-Malanoo, 4-Kansu, 10-Kandote.
49. Doda All PCs of Tehsil Doda except 8-Dessa,9-Dhandal, 10-Kastigarh, 11-Shamti, 12-Chaka Kundi, 13-Assar,14-Charrota.
50. Bhaderwah All PCs of TehsilBhaderwah and PCs 2-Budhli, 3-Chilli, 4-Drawani, 5-KahalJugasar, 6-Budwar, 7-Chanisar, 8-Kilotran, 9-Kharangal,10-Gandoh in Tehsil Bhalesa ; andPCs 2-Jora, 5-Bhaja, 6-Bhalla, 7-Jagiti,8-Bhallari, 9-Rokali, 11-Pamshayee in Tehsil Thathri.
51. Ramban (SC) All PCs of Tehsil Ramban except 5-Sarbagni andPCs of 8-Dessa, 9-Dhandhal, 10-Kastigarh, 11-Shamti, 12-Chaka,13-Assar, 14-Charrota of Tehsil Doda.
52. Banihal All PCs of Tehsil Banihal and 5-Sarbagni inTehsil Ramban.
    Udhampur District
53. Gulabgarh PCs 2-Mahore, 2-Sarh, 3-Dewal, 4-Gulabgarh,5-Chasote, 6-Bagankote, 7-Shergarhi, 8-Shikari, 9-Kanthi,10-Tulibana, 13-Shajroo in Tehsil Gulabgarh and PC 16-Jij inTehsil Reasi.
54. Reasi Tehsil Reasi exceptfollowing Pcs:-1.Salal, 15-Chinkah,16-Jij, 17-Thakrakote and following PCs of Tehsil Udhampur:-13-Panjar, 14-Lali, 15-Ladah, 17-Dhandu,18-Jhandawa, 32-Badhota and 19-Suhal.
55. Gool Arnas Following PCs ofTehsil Gool Gulabgarh:-11-Thuru, 12-Bhudhan, 14-Kanthan, 15-Judda,16-Dhanow, 17-Kali Masta, 18-Gool, 19-Thatharka, 20-Sangaldan,21-Forest Block ; and 1-Salal, 15-Chinkah, 17-Thakrakote inTehsil Reasi.
56. Udhampur All PCs of TehsilUdhampur except the following PCs :-13-Panjar, 14-Lali, 15-Ladha, 17-Dhandu,18-Jhandawa, 19-Suhal, 20-Ludha, 21-Balian, 27-Sunal, 29-Meer,30-Kathi, 32-Badhota.
57. Chenani (SC) All PCs of TehsilChenani and following PCs of Tehsil Udhampur :-20-Ladha, 21-Balian,27-Sunal, 29-Meer, 30-Kathi and following PCs of TehsilRamnagar.10-Dudu, 11-Latti, 31-Ghordi, 33-Hartarian,34-Dandal, 35-Barmeen, 36-Nalla Ghoran.
58. Ramnagar All PCs of TehsilRamnagar except the following :-10-Dudu, 11-Latti, 31-Ghordi, 33-Hartarian,34-Dhandal, 35-Barmeen, 36-Nala Ghoran.
    Kathua District
59. Bani PCs 14-Bani, 15-Banjal, 16-Fatehpur,17-Sandroon, 18-Rolka, 19-Buggah, 20-Lowang, 21-Kanthal,22-Surjan, 23-Dhanggar, 24-Koti, 25-Forest Block in TehsilBasohli and 9-Godu Flal, 10-Bdnota, 11-Machadi, 20-Malhar inTehsil Billawar.
60. Basohli PCs 1-Thein, 2-Basantpur, 3-Lakhanpur, 4-Hatli,7-Tridwan, 36-Lakhanpur NAC, 29-Berthian and 30-Sorlian inTehsil Kathua and PCs 1-Basohli, 1-a-Basohli NAC, 2-Sandhar,3-Hutt, 4-Bhoond, 5-Saman, 6-Dhar Jankar, 7-Dhar Mahanpur,8-Plahi, 9-Prita, 10- Saber, 11-Patti, 12-Athalith, 13-Mahanpurin Tehsil Basohli and PCs 21-Dhar Digno, 22-Huttar, 23-Dambra inTehsil Billawar.
61. Kathua PCs 5-Dilwan, 6-Maha, 8-Kharote, 9-TarafManjili, 10-Taraf Tajwal, 11-Karian, 12-Taraf Bajwal,13-Changran, 14-Govindsar, 15-Chak Soon Noopa, 16-Khakhyal,17-Mirpur Ram, 18-Taraf Balla, 20-Katharian, 21-Janglote,22-Loagate, 23-Jakhbar, 24-Airwan, 26-Chak Sakta, 27-Budhi,28-Nanan, 31-Barwal, 32-Jherhere, 33-Kathua Forest Block,34-Kathua NAC , 35-Perlain and 25-Folote in Tehsil Kathua.
62. Billawar PCs 11-Katli, 17-Bhaya, 21-Denga Amb,23-Dhamal, 25-Mangloor, 26-Chelakh, 27-Salain in TehsilHiranagar and PCs 1-Ramkot, 2-Makwal, 3-Salora, 4-Rajwlta,5-Danjisdhar, 6-Thara Kalwal, 7-Kalyal, 8-Thanthoo, 12-Kohag,13-Malti, 14-Durang, 15-Dharan Kote, 16-Bhaddu, 17-Billawar,18-Billawar NAC, 19-Buggan, 24-Parnala, 25-Pallan in TehsilBillawar and PC 19-Juthana in Tehsil Kathua.
63. Hiranagar (SC) 1-Jatwal, 2-Nonath, 3-Ghagwal, 4-Sarath,5-Bhatyari Kotlan, 6-Sanoora, 7-Mawa, 8-Nohran, 9-Chachwal,10-Sarti Kalan, 12-Chak Dulma, 13-Jondi, 14-Londi, 15-Rajpura,16-Kootah, 18-Gurah Mathian, 19-Bavia, 20-Katal Brahmana,24-Hamirpur, 28-Chhan Rorian, 29-Marheen, 22-Saiswan,30-Khanpur, 31-Hiranagar, 32-Hiranagar NAC, 33-Pansar, 34-KorePunu, 35-Chak Deva, 36-Chak Bhagwana, 37-Chak Kahna, 38-Chadwal,39-Forest Block in Tehsil Hiranagar.
    Jammu District
64. Samba (SC) PCs 1-NAC Samba, 2-Samba Khas, 3-Taloor,4-Amli, 5-Durin, 6-Katli, 7-Ram Nagar, 8-Pingdore, 11-Sunian,10-Sarna, 12-Bhartgarh, 13-Suran, 14-Goran, 15-Balhter,17-Katwalta, 18-Kharah Madena, 21-Baghore, 22-Purmandal,24-Mohar Garh, 25-Badhari, 26-Kard in Tehsil Samba and PC28-Chaudi in Jammu Tehsil.
65. Vijaypur PCs 9-Khanpur, 20-Vijaypur, 23-Gurah Salathian,28-Harmander, 29-Chak Salarian, 30-Nanga, 31-Logwal, 32-KesoManhasan, 33-Ramgarh, 34-Gho-Brahmana, 35 Chak Chataka, 36-ChannFatwal, 37-Abtal, 38-Swankha, 39-Mahal Shan, 40-Rari,41-Smailpur, 27-Birpur, 42-Tarore, 43-Bagla, 44-Gandwal inTehsil Samba.
66. Nagrota PCs 39-Ranjan, 40-Sarote, 41-Jandial, 42-Gorda,44-Nagrota, 45-Dansal, 46-Jhajar Kotli, 47-Thara, 48-Bamyal,49-Katal Batal, 50-Shiba, 51-Jagti, 52-Jindrah, 53-Kanyala,54-Kothar, 55-Kharte, 56-Dhan, 57-Songoon, 58-Ponthal,59-Surinsar in Tehsil Jammu and PCs 16-Bain Bajalta, 19-Aithamin Tehsil Samba.
67. Gandhinagar Ward-16 (Gandhinagar), Ward-17 (Naibasti),Ward-22 (Chhani Rama), Ward-23 (Bahu), 24-Digiana, 26-Bahu,27-Sunjwan, 29-Gadigarh, 30-Satwari in Tehsil Jammu.
68. Jammu East Wards 1 to 6, 9, 10, 12 and 15.
69. Jammu West Wards 7, 8, 11, 13, 14, 18, 19, 20 and 21.
70. Bishnah All PCs in Tehsil Bishnah and 25-Naugran inTehsil Jammu.
71. R. S. Pura (SC) PCs 1-Salhar, 2-Rathana, 3-Kandlihar, 4-Khour,5-Kalyana, 14-R. S. Pura with NAC, 15-Khas Gigian, 16-Chohalla,19-Kirpind, 20-Kotli Shah Dula, 25-Marlia, 24-Darsopur,35-Gondla in Tehsil R. S. Pura.
72. Suchetgarh PCs 6-Dablihar, 7-Magowali, 8-Parlah, 9-ChakBaza, 10-Nekowal, 11-Jevroh, 12-Saie Kalan, 13-Chak Mulo,17-Badyal Brahmana, 18-Jssore, 21-Chak Agra, 22-FatehpurBrahmana, 25-Samka, 26-Baspur, 27-Rangpur Malana, 28-Suchetgarh,29-Chandu Chak, 30-Satowali, 31-Grarana, 32-Badyal Qazian,33-Abdal, 34-Chakroi in Tehsil R. S. Pura.
73. Marh PCs 60-Prahaladpur, 61-Mandal, 62-Sum, 65-GhoManhasan, 66-Sohanjana, 67-Thub, 68-Sahran, 69-Rathua,70-Chanore, 71-Makwal, 72-Gool, 74-Gajansoo, 75-Kalyanpur,76-Kahnachak, 77-Marh, 78-Gangoo Chak, 79-Kalrup, 80-Dhateryal,31-Flora Nagbani in Tehsil Jammu.
74. Raipur Domana (SC) PCs 31-Paloura, 32-Muthi, 33-Barn, 34-SiriPanditan, 35-Gharota, 36-Raipur Domana, 37-Kot Bhalwal, 38-Amb,43-Kaink, 63-Hakkal, 64-Khandwal, 73-Bhadora, 82-Panjore inTehsil Jammu.
75. Akhnoor PCs 1-Chowki, 2-Choura, 3-Kathar, 4-Mandarian,8-Narri, 6-Ambaran, 7-Barui, 9-Ganderwan, 10-Manda, 11-AkhnoorKhas, 12-Sungal, 13-Pangairi, 14-Devipur, 15-Chak Kirpalpur,16-Jadh, 17-Muthi Maira, 18-Rakh Dhoke, 19-Saliote, 20-GharMajoor, 21-Mawa Brahmana, 22-Leherian in Tehsil Akhnoor.
76. Chhamb (SC) PCs 8-Mattoo, 24-Gurah Manhasan, 25-Sarwal,23-Pargwal, 26-Bhalwal Malu, 27-Hamirpur, 28-Bakore, 29-ChakMalal, 30-Derian, 31-Sainth, 32-Gigarial, 33-Khour, 34-Kot Mera,35-Palanwala, 36-Kharah, 37-Nathal, 38- Doori, 39-ChhaniDewanoo, 40-Samuan, 41-Chakla in Tehsil Akhnoor.
    Rajouri District
77. Nowshera All PCs of Tehsil Nowshara except 11-Narian andall PCs of Tehsil Sunderbani.
78. Darhal All PCs of TehsilBudhal except 3-Khawas, 6-Kote Chalwal and following PCs ofTehsil Thanamandi :-5-Darhal, 6-Chowdian, 7-Nadian, 8-Ujhan ; andPC 4-Nagrota in Tehsil Rajouri.
79. Rajouri Following PCs ofTehsil Rajouri :-1-Gambir Muglan,2-Dani-Dhar, 7-Bathooni, 8-Sarola, 9-Sohana, 10-Doongi Brahmana,11-Katarmal, 12-Deri Delote, 13-Panj Grain, 14-Galhoti,15-Fatehpur, 17-Bagla, 19-Rampur with NAC Rajouri with followingPCs of Thanamandi Tehsil:-1-Dodasan Balla, 2-Saaj, 3-Shahdara Sharief,4-Hosplote, 10-Thanamandi with NAC and 9-Bharote.
80. Kalakote All PCs of TehsilKalakote and following PCs of Tehsil Rajouri :-2-Dalhari,3-Dhangri, 6-Potha Grlana, 16-Khanpur Chingus, 18-Bhadoon and PC11-Narian of Tehsil Nowshera ; and3-Khaskote Chalwal of Budhal Tehsil.
    Poonch District
81. Surankote All PCs in Surankote Tehsil and PCs 12-Rajpur,21-Shindra, 22-Seri-Khawja in Poonch Tehsil.
82. Mendhar All PCs of Tehsil Mendhar.
83. Poonch Haveli All PCs of Tehsil Poonch except 12-Rajpur,21-Shindra, 22-Sheri Khawja.
Note.- Any reference in thistable to a Tehsil, Patwar Circle (P.C.), Ward or N.A.C.(Notified Area Committee) shall be taken to mean the areacomprised within that Tehsil, Patwar Circle, Notified AreaCommittee or Ward as on 1-4-1995.
The Fourth Schedule(See Sections 16, 24 and 54)Forms of Oaths or AffirmationsIForm of Oath or Affirmation To be Made by a Candidate For Election To The Legislative Assembly of The Union Territory of Jammu and Kashmir"I, A.B., having been nominated as a candidate to fill a seat in the Legislative Assembly of _________________do swear in the name of God/ solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established and that I will uphold the sovereignty and integrity of India."IIForm of Oath or Affirmation To Be Made by a Member of The Legislative Assembly of The Union Territory of Jammu and Kashmir"I, A.B., having been elected (or nominated) a member of the Legislative Assembly of ______________ do swear in the name of God/ solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India and that I will faithfully discharge the duty upon which I am about to enter."IIIForm of Oath of Office For a Member of The Council of Ministers of The Union Territory of Jammu and Kashmir"I, A.B., ______________ do swear in the name of God/ solemnly affirm that I will bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India, that I will faithfully and conscientiously discharge my duties as a Minister for the Union territory of ______________, and that I will do right to all manner of people in accordance with the Constitution and the law without fear and favour, affection or ill-will."IVForm of Oath of Secrecy For a Member of The Council of Ministers of The Union Territory of Jammu And Kashmir"I, A.B., ______________ do swear in the name of God/ solemnly affirm that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as a Minister for the Union territory of ______________, except as may be required for the due discharge of my duties as such Minister."The Fifth Schedule(See Sections 95 and 96)Table - 1Central Laws Made Applicable To The Union Territory of Jammu and Kashmir; and Union Territory of Ladakh
S.No. Name of the Act Section/Amendments
1. The Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
2. The Administrative Tribunal Act, 1985. Clause (b) of sub-section (2) of section 1shall be omitted.
3. The Anand Marriage Act, 1909. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
4. The Arbitration and Conciliation Act, 1996. Proviso to sub-section (2) of section 1 shallbe omitted.
5. The Prohibition ofBenamiProperty Transactions Act, 1988. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
6. The Charitable Endowment Act, 1890. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
7. The Chit Funds Act, 1982. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
8. The Code of Civil Procedure, 1908. Clause (a) of sub-section (3) of section 1shall be omitted.
9. The Code of Criminal Procedure, 1973. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
10. The Commercial Courts Act, 2015. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
11. The Commissions for Protection of Child RightsAct, 2006. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
12. The Commissions of Inquiry Act, 1952. Proviso to sub-section (2) of section 1 shallbe omitted.
13. The Consumer Protection Act, 1986. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
14. The Contempt of Courts Act, 1971. Proviso to sub-section (2) of section 1 shallbe omitted.
15. The Delimitation Act, 2002. Section 2(f) shall be omitted.
16. The Dissolution of Muslim Marriages Act, 1939. In sub-section (2) of section 1, words,"except the State of Jammu and Kashmir" shall beomitted.
17. The Disturbed Areas (Special Courts) Act, 1976. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
18. The Dowry Prohibition Act, 1961. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
19. The Drugs and Magic Remedies (ObjectionableAdvertisements) Act, 1954. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
20. The Easements Act, 1891. Extended as whole.
21. The Electricity Act, 2003. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
22. The Employees Provident Funds and MiscellaneousProvisions Act, 1952. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
23. The Employment of Manual Scavengers andConstruction of Dry Latrines (Prohibition) Act, 1993. Extended as whole.
24. The Enemy Property Act, 1968. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
25. The Energy Conservation Act, 2001. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
26. The Family Courts Act, 1984. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
27. The Fatal Accidents Act, 1855. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
28. The Forest (Conservation) Act, 1980. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
29. The General Clauses Act, 1897. Extended as whole.
30. The Governors (Emoluments, Allowances andPrivileges) Act, 1982. In sub-section (2) of section 1, words,"except the State of Jammu and Kashmir" shall beomitted.
31. The Gram Nyayalayas Act, 2009. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
32. The Guardians and Wards Act, 1890. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
33. The Hindu Adoptions and Maintenance Act, 1956. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
34. The Hindu Disposition of Property Act, 1916. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
35. The Hindu Marriage Act, 1955. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
36. The Hindu Minority and Guardianship Act, 1956. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
37. The Hindu Succession Act, 1956. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
38. The Identification of Prisoners Act, 1920. Extended as whole.
39. The Indecent Representation of Women(Prohibition)Act, 1986. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
40. The Indian Boilers Act, 1923. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
41. The Indian Christian Marriage Act, 1872. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
42. The Indian Contract Act, 1872. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
43. The Indian Easements Act, 1882. Extended as whole.
44. The Indian Evidence Act, 1872. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
45. The Indian Forest Act, 1927. Extended as whole.
46. The Indian Nursing Council Act, 1947. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
47. The Indian Partnership Act, 1932. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
48. The Indian Penal Code, 1860. In section 1, words, "except the State ofJammu and Kashmir" shall be omitted.
49. The Indian Stamp Act, 1899. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
50. The Indian Succession Act, 1925. Extended as whole.
51. The Indian Trusts Act, 1882. In section 1, words, "except the State ofJammu and Kashmir" shall be omitted.
52. The Indian Veterinary Council Act, 1984. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
53. The Judges (Protection) Act, 1985. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
54. The Judicial Officers Protection Act, 1850. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
55. The Juvenile Justice (Care and Protection ofChildren) Act, 2015. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
56. The Legal Services Authorities Act, 1987. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
57. The Limitation Act, 1963. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
58. The Maintenance and Welfare of Parents and SeniorCitizens Act, 2007. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
59. The Majority Act, 1875. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
60. The Medical Termination of Pregnancy Act, 1971. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
61. The Muslim Personal Law (Shariat) Application Act,1937. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
62. The Muslim Women (Protection of Rights on Divorce)Act, 1986. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
63. The National Commission for Minorities Act, 1992. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
64. The National Commission for Minority EducationalInstitutions Act, 2004. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
65. The National Commission for Safai karamcharis Act,1993. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
66. The National Commission for Women Act, 1990. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
67. The National Council for Teacher Education Act,1993. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
67-A National Security Act, 1980 In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
68. The National Trust for Welfare of Persons withAutism, Cerebral Palsy, Mental Retardation and MultipleDisabilities Act, 1999. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
69. The Oaths Act, 1969. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
70. The Partition Act, 1893. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
71. The Pharmacy Act, 1948. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
72. The Powers-of-Attorney Act, 1882. In section 1, words, "except the State ofJammu and Kashmir" shall be omitted.
73. The Preconception and Pre-natal DiagnosticTechniques (Prohibition of Sex Selection) Act, 1994. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
74. The Prevention of Blackmarketing and Maintenanceof Supplies of Essential Commodities Act, 1980. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
75. The Prevention of Corruption Act, 1988. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
76. The Prevention of Cruelty to Animals Act, 1960. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
77. The Prevention of Damage to Public Property Act,1984. In sub-section (2) of section 1, words, "exceptthe Stateof Jammu and Kashmir" shall be omitted.
78. The Prisoners Act, 1900. Extended as whole.
79. The Prisons Act, 1894. Extended as whole.
80. The Private Security Agencies (Regulation) Act,2005. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
81. The Prize Chits and Money Circulation Scheme(Banning) Act, 1978. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
82. The Probation of Offenders Act, 1958. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
83. The Prohibition of Child Marriage Act, 2006. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
84. The Prohibition of Employment as Manual Scavengersand their Rehabilitation Act, 2013. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
85. The Protection of Children From Sexual OffencesAct, 2012. In sub-section (2) of section 1, words,"except the State of Jammu and Kashmir" shall beomitted.
86. The Protection of Human Rights Act, 1993. Proviso to sub-section (2) of section 1 shallbe omitted.
87. The Protection of Women from Domestic ViolenceAct, 2005. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
88. The Public Gambling Act, 1867. Extended as whole.
89. The Public Records Act, 1993. Extended as whole.
90. The Registration Act, 1908. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
91. The Religious Endowments Act, 1863. Extended as whole.
92. The Religious Institutions (Prevention of Misuse)Act, 1988. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
93. The Right of Children to Free and CompulsoryEducation Act, 2009. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
94. The Right to Fair Compensation and Transparency inLand Acquisition, Rehabilitation and Resettlement Act, 2013. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
94A. The Representation of People Act, 1951. In Section (2),(i) In sub-section (1) in clause (d) the words"other than the State of Jammu and Kashmir" shall beomitted; and (ii) Sub-section (5) shall be omitted.
95. The Right to Information Act, 2005. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
96. The Sale of Goods Act, 1930. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
97. The Scheduled Tribes and Other Traditional ForestDwellers (Recognition of Forests Rights) Act, 2007. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
98. The Scheduled Castes and the Scheduled Tribes(Prevention of Atrocities) Act, 1989. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
99. The Special Marriage Act, 1954. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
100. The Specific Relief Act, 1963. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
101. The Suits Valuation Act, 1887. Extended as whole.
102. The Transfer of Property Act, 1882. Extended as whole.
103. The Transplantation of Human Organs and TissuesAct, 1994. Extended as whole.
104. The Wakf Act, 1995. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
105. The Whistle Blowers Protection Act, 2014. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
106. The Wild Life (Protection) Act, 1972. In sub-section (2) of section 1, words, "exceptthe State of Jammu and Kashmir" shall be omitted.
Table - 2State Laws which Shall be Applicable to the Union Territory of Jammu and Kashmir and Union Territory of Ladakh with Amendments
S.No. Year No. Short title Amendments
1 2 3 4 5
1. Svt 1977 (1920AD) XLII The Transfer of Property Act Section 139 and section 140 shall be omitted.
2. Svt 1995 (1938 AD) V The Jammu and Kashmir Alienation of Land Act Section 4 and section 4-A shall be omitted;
3. Svt 2007 (1950 AD) XVII The Jammu and Kashmir Big Landed EstatesAbolition Act Section 20-A shall be omitted.
4. 1960 xxxvm The Jammu and Kashmir Land Grants Act A. Provisos to sub-section 1 of section 4 shallbe omitted; and
        B. Clause (i) of sub-section 2 of section 4shall be omitted.
5. 1976 XVII The Jammu and Kashmir Agrarian Reforms Act Section 17 shall be omitted.
6. 1989 X The Jammu and Kashmir Cooperative Societies Act Sub-Clause (ii) of clause (a) of sub-section(1) of section 17 shall be omitted.
7. 2004 XIV The Jammu and Kashmir Reservation Act A. In section 2 after clause (g), the followingclause shall be inserted namely:-
        "(ga) "economically weaker sections"means such categories as may be notified by the Government fromtime to time, on the basis of family income and other indicatorsof economic disadvantage, other than the classes or categoriesdefined in clauses (m), (n) and (o)";
        B. In section 3, in sub-section (1),-
        (i) in clause (a), the word "and"occurring at the end shall be omitted;
        (ii) in clause (b), for the words "backwardclasses:", the words "backward classes; and"shall be substituted;
        (iii) after clause (b), the following clauseshall be inserted, namely:-
        "(c) economically weaker sections:";
        (iv) in the first proviso, for the words "thetotal percentage of reservation", the words, brackets andletters "the total percentage of reservation provided inclauses (a) and (b)" shall be substituted;
        (v) in the second proviso, for the words"Provided further that", the following shall besubstituted, namely:-
        "Provided further that the reservation inappointments in favour of the persons belonging to economicallyweaker sections shall be in addition to the existing reservationas provided in this subsection and shall be subject to a maximumof ten per cent. of the posts in each category:
        Provided also that".
        C. In section 9, in sub-section (1),-
        (i) for the portion beginning with "shallreserve" and ending with "from time to time;",the following shall be substituted, namely:-
        "shall reserve seats in the ProfessionalInstitutions for candidates belonging to,-
        (a) reserved categories and such other classes or categories asmay be notified from time to time; and
        (b) economically weaker sections:";
        (ii) in the proviso, for the words "thetotal percentage of reservation", the words, brackets andletter "the total percentage of reservation provided inclause (a)" shall be substituted;
        (iii) after the proviso, the following provisoshall be inserted, namely:-
        "Provided further that the reservation in the ProfessionalInstitutions in favour of the persons belonging to economicallyweaker sections shall be in addition to the existing reservationas provided in this sub-section and shall be subject to amaximum of ten per cent. of the seats in each category.".
Table - 3State Laws Including Governor's Acts Which are Repealed in Union Territory of Jammu and Kashmir; And Union Territory of Ladakh
S.No. Name of the Act Act/Ordinance No.
1. The Jammu and Kashmir Accountability CommissionAct, 2002. XXXVIII of2002
2. The Jammu and Kashmir Advocates Welfare FundAct, 1997. XXVI of 1997
3. The Jammu and Kashmir Agricultural Income TaxAct, 1962. XXI of 1962
4. The Jammu and Kashmir [State] AgriculturalProduce Marketing Regulation Act, 1997. XXXVI of 1997
5. The Jammu and Kashmir Anand Marriage Act, 1954. IX of 2011
6. The Jammu and Kashmir Animal Diseases (Control)Act, 1949. XV of 2006
7. The Jammu and Kashmir Apartment Ownership Act,1989. I of 1989
8. The Jammu and Kashmir Arbitration andConciliation Act, 1997. XXXV of 1997
9. The Jammu and Kashmir Arya Samajist Marriages(Validation) Act, 1942. III of Svt. 1999
10. The Jammu and Kashmir Ayurvedic and UnaniPractitioners Act, 1959. XXVI of 1959
11. The Jammu and Kashmir Banker's Books EvidenceAct, 1920. VI of 1977
12. The Jammu and Kashmir Benami Transactions(Prohibition) Act, 2010. V of 2010
13. The Jammu and Kashmir Boilers Act, Samvat,1991. IV of Svt.1991
14. Buddhists Polyandrous Marriages ProhibitionAct, 1941. II of 1998
15. The Jammu and Kashmir Cattle Trespass Act,1920. VII of 1977
16. The Jammu and Kashmir Charitable EndowmentsAct, 1989. XIV of 1989
17. The Jammu and Kashmir Chit Funds Act, 2016. XI of 2016
18. The Jammu and Kashmir Christian Marriage andDivorce Act, 1957. III of 1957
19. The Jammu and Kashmir Cinematograph Act, 1933. XXIV of 1989
20. Code of Civil Procedure, Samvat 1977. X of Svt. 1977
21. Code of Criminal Procedure, Samvat 1989. XXIII of Svt. 1989
22. The Jammu and Kashmir Collection of StatisticsAct, 2010. XVIII of 2010
23. The Jammu and Kashmir [State] Commission forWomen Act, 1999. V of 1999
24. The Jammu and Kashmir Commission of InquiryAct, 1962. XXXII of 1962
25. The Jammu and Kashmir Consumer Protection Act,1987. XIVI of 1987
26. The Jammu and Kashmir Contempt of Courts Act,1997. XXV of 1997
27. The Jammu and Kashmir Contingency Fund Act,1957. XXIV of 1957
28. The Jammu and Kashmir Contract Act, Samvat1977. IX of Svt.1977
29. The Jammu and Kashmir Court Fees Act, Samvat1977. VII of Svt. 1977
30. The Jammu and Kashmir Court of Wards Act,Samvat 1977. LII of Svt. 1977
31. The Jammu and Kashmir Criminal Law AmendmentAct, Svt 1993. I of Svt. 1993
32. The Jammu and Kashmir Criminal Law AmendmentAct, 1958. III of 1958
33. The Jammu and Kashmir Criminal Law AmendmentAct, 1983. X of 1983
34. The Jammu and Kashmir Customs Act, Svt 1958. VIII of Svt. 1958
35. The Jammu and Kashmir Dehi Adalats Act, 2013. XV of 2013
36. The Jammu and Kashmir Destruction of RecordsAct, 1920. XII of 1977
37. The Jammu and Kashmir Displaced Persons(Permanent Settlement) Act, 1971. Xof 1971
38. The Jammu and Kashmir Dissolution of MuslimMarriages Act, 1942. X of Svt.1999
39. The Jammu and Kashmir Dowry Restraint Act,1960. XXXVI of 1960
40. The Jammu and Kashmir Easements Act, 1920. XIV of Svt.1977
41. The Jammu and Kashmir Electricity Act, 2010. XIII of 2010
42. The Jammu and Kashmir Electricity (Duty) Act,1963. XI of 1963
43. The Jammu and Kashmir Employees Provident Funds(And) Miscellaneous Provisions Act, 1961. XV of 1961
44. The Jammu and Kashmir Employment of ManualScavengers and Construction of Dry Latrines (Prohibition) Act,2010. XIX of2010
45. The Jammu and Kashmir Energy Conservation Act,2011. XIV of 2011
46. The Jammu and Kashmir Epidemic Diseases Act,1920. XVI of 1977
47. (State) Evacuees (Administration of Property)(Validation of Orders, Proceedings and Acts) Act, 1958. IV of 1958
48. The Jammu and Kashmir Evidence Act, Samvat 1977(1920A.D). XIII of Svt.1977
49. The Jammu and Kashmir Fatal Accidents Act,Samvat 1977. XVII of Svt.1977
50. The Jammu and Kashmir Forest Act, Samvat 1987. II of Svt.1987
51. The Jammu and Kashmir Forest (Conservation)Act, 1997. XXX of 1997
52. The Jammu and Kashmir Forest (Sale of Timber)Act, Samvat 1987. III of Svt.1987
53. The Jammu and Kashmir General Clauses Act,Samvat 1977. XX of Svt. 1977
54. The Jammu and Kashmir Good Conduct Prisoners(Temporary Release) Act, 1978. VII of 1978
55. Government Servants (Held in Detention) Act,1956. XV of 1956
56. The Jammu and Kashmir Grant of Permit forResettlement in (or Permanent Return to) the State Act, 1982. X of 1982
57. The Jammu and Kashmir Guardians and Wards Act,Samvat 1977. XIX of Svt.1977
58. The Jammu and Kashmir Hindu Adoptions andMaintenance Act, 1960. II of 1960
59. The Jammu and Kashmir Hindu Disposition ofProperty Act, Samvat 1997. XVI of Svt. 1997
60. The Jammu and Kashmir Hindu Inheritance(Removal of Disabilities) Act, Samvat 1997. XVIII of Svt. 1997
61. The Jammu and Kashmir Hindu Marriage Act, 1980. IV of 1980
62. The Jammu and Kashmir Hindu Marriage(Validation of Proceedings) Act, 1963. XVI of 1963
63. The Jammu and Kashmir Hindu Minority andGuardianship Act, 1957. VII of 1957
64. The Jammu and Kashmir Hindu Succession Act,1956. XXXVIII of 1956
65. The Jammu and Kashmir Hindu Widows Remarriageand Property Act, Samvat 1989. XXIX of Svt. 1989
66. The Jammu and Kashmir Homeopathic PractitionerAct, 2003. VIII of2003
67. The Jammu and Kashmir Identification ofPrisoners Act, Samvat 1994. IV of Svt. 1994
68. The Jammu and Kashmir Infant MarriagesPrevention Act, Samvat 1985. I of Svt. 1985
69. Instruments (Control of Noises) Act, 1959. VII of 1959
70. Judicial Officers Protection Act, 1971.  
71. The Jammu and Kashmir Juvenile Justice (Careand Protection of Children) Act, 2013. VII of 2013
72. The Jammu and Kashmir Juvenile Smoking Act,Samvat 1986. II of Svt. 1986
73. Land Acquisition Act, Samvat 1990. X of Svt. 1990
74. Legal Practitioners (Fees) Act, Samvat 1988. VII of Svt. 1988
75. The Jammu and Kashmir Legal RepresentativesSuits Act, Samvat 1977. XXII of Svt. 1977
76. The Jammu and Kashmir Legal ServicesAuthorities Act, 1997. XXXIII of 1997
77. The Jammu and Kashmir Limitation Act, Samvat1995. IX of Svt. 1995
78. The Jammu and Kashmir Livestock ImprovementAct, Samvat 1996. XXIII of Svt.1996
79. The Jammu and Kashmir Local Authorities LoansAct, Samvat 1997. VI of Svt. 1997
80. The Jammu and Kashmir Lunacy Act, Samvat 1977. XXV of Svt. 1997
81. The Jammu and Kashmir Maintenance and Welfareof Parents and Senior Citizens Act, 2014. XVI of 2014
82. The Jammu and Kashmir Majority Act, Samvat1977. XXVI of Svt. 1977
83. The Jammu and Kashmir Medical Registration Act,Samvat 1998. IV of Svt. 1998
84. The Jammu and Kashmir Medical Termination ofPregnancy Act, 1974. XXIII of 1974
85. The Jammu and Kashmir Muslim Dower Act, Samvat1977. XLIV of Svt. 1977
86. The Jammu and Kashmir Muslim Personal Law(Shariat) Application Act, 2007. IV of 2007
87. The Jammu and Kashmir Muslim Specified Wakafsand Specified Wakaf Properties (Management and Regulation) Act,2004. VIII of 2004
88. The Jammu and Kashmir Nationalization of ForestWorking Act, 1987. VII of 1987
89. (State) Newspapers (Incitements to Offences)Act, Svt 1971. VIV of Svt. 1971
90. The Jammu and Kashmir Nursing Council Act,2012. IV of 2012
91. The Jammu and Kashmir Nursing Homes andClinical Establishments (Registration and Licensing) Act, 1963. XXXIX of 1963
92. Official Secrets Act, Samvat 1977. XLIII of Svt.1977
93. Opium Smoking Act, Samvat 2011. XXXII of Svt. 2011
94. Essential Services (Maintenance) Ordinance,Samvat 2001. IX of Svt. 2001
95. Hoarding and Profiteering Prevention Ordinance,Samvat 2000. XIX of Svt. 2000
96. Police Enhanced Penalties Ordinance, Samvat2005. III of Svt. 2005
97. Prevention of Corruption Ordinance, 2001. IV of Svt. 2001
98. The Jammu and Kashmir Public Servants Transferof Immovable Property (Restriction) Ordinance, 2004. XXX of Svt.2004
99. The Jammu and Kashmir Partition Act, Samvat1977. XXX of Svt. 1977
100. The Jammu and Kashmir Partnership Act, Samvat1996. V of Svt. 1996
101. The Jammu and Kashmir Permanent ResidentsCertificate (Procedure) Act, 1963. XIII of 1963
102. The Jammu and Kashmir Pharmacy Act, Samvat2011. LIII of Svt. 2011
103. The Jammu and Kashmir Poisons Act, Samvat 1977. XXXIV of Svt. 1977
104. The Jammu and Kashmir Preconception andPrenatal Sex Selection (Prohibition and Regulation) Act, 2002. XXXI of 2002
105. (State) Press and Publications Act, Svt 1989. I of Svt. 1989
106. The Jammu and Kashmir Prevention of BlackMarketing and Maintenance of Supplies of Essential CommoditiesAct, 1988. XXV of 1988
107. The Jammu and Kashmir Prevention of CorruptionAct, Samvat 2006. XIII of Svt. 2006
108. The Jammu and Kashmir Prevention of Cruelty toAnimals Act, Samvat 1990. XIII of Svt. 1990
109. The Jammu and Kashmir Prevention of Defacementof Property Act, 1985. XIX of 1985
110. The Jammu and Kashmir Prevention of IllicitTraffic in Narcotic Drugs and Psychotropic Substances Act, 1988. XXIII of 1988
111. The Jammu and Kashmir Prevention of Insult toState Honour Act, 1979. X of 1979
112. The Jammu and Kashmir Prisoners Act, Svt 1977. XXXIII of Svt. 1977
113. The Jammu and Kashmir Prisons Act, Svt 1977. XXXI of Svt. 1977
114. The Jammu and Kashmir Private Security Agencies(Regulation) Act, 2015. IX of 2015
115. The Jammu and Kashmir Prize Competition Act,1956. XII of 1956
116. The Jammu and Kashmir Probation of OffendersAct, 1966. XXXVII of 1966
117. The Jammu and Kashmir Protection of HumanRights Act, 1997. XV of 1997
118. The Jammu and Kashmir Protection of Women fromDomestic Violence Act, 2010. XI of2010
119. The Jammu and Kashmir Provident Funds Act, Svt1998. XXII of Svt. 1998
120. The Jammu and Kashmir Public Gambling Act, Svt1977. XVIII of Svt. 1977
121. The Jammu and Kashmir Public Property(Prevention of Damage) Act, 1985. XX of 1985
122. The Jammu and Kashmir Public Servants(Inquiries) Act, Svt 1977. XXVIII of Svt. 1977
123. (State) Ranbir Penal Code, Samvat 1989. XII of Svt. 1989
124. The Jammu and Kashmir Registration Act, Svt.1977. XXXV of Svt. 1977
125. The Jammu and Kashmir Registration (Amendmentand Validation of Transfers of property) Act, 1955. VI of 1955
126. Registration of Deeds (Validating) Act, Samvat2008. VI of Svt. 2008
127. Registration of Deeds (Validation) Act, 1956. XXI of 1956
128. Registration of Deeds (Validating) Act, 1968. XXXIII of 1968
129. Registration of Deeds (Validation) Act, 1976. I of 1976
130. Registration of Deeds (Validation) Act, 1985. IX of 1985
131. The Jammu and Kashmir Religious Endowments Act,Svt 1977. L of Svt.1977
132. The Jammu and Kashmir Representation of thePeople Act, 1957. IV of 1957
133. The Jammu and Kashmir Requisitioning andAcquisition of Immovable Property Act, 1968. XXXV of 1968
134. The Jammu and Kashmir Right to Information Act,2009. VIII of 2009
135. The Jammu and Kashmir Sale of Goods Act, Svt1996. II of 1996
136. Separation of Judicial and Executive FunctionsAct, 1966. XL of 1966
137. The Jammu and Kashmir Small Causes Court Act,Svt 1968.  
138. Societies Registration Act, Svt 1998. VI of Svt. 1998
139. The Jammu and Kashmir Specific Relief Act, Svt1977. XXXVIII of Svt.1977
140. The Jammu and Kashmir Standards of Weights andMeasures (Enforcement) Act, 1997. XXXVII of 1997
141. The Jammu and Kashmir Succession CertificateAct, Svt 1977. XXXIX of Svt. 1977
142. Succession (Property Protection) Act, Svt 1977. XXXVI of Svt. 1977
143. The Jammu and Kashmir Suits Valuation Act, Svt1977. XXXVII of Svt.1977
144. The Jammu and Kashmir Suppression of IndecentAdvertisements Act, Svt 2003. IX of Svt. 2003
145. The Jammu and Kashmir Transfer of Property Act,Svt 1977. XLII of Svt. 1977
146. The Jammu and Kashmir Transplantation of HumanOrgans Act, 1997. III of 1997
147. The Jammu and Kashmir Trusts Act, Svt 1977. XLI of Svt. 1977
148. The Jammu and Kashmir Venereal Diseases Act,Svt 2000. XXI of Svt. 2000
149. Veterinary Council Act, 2001. XXI of 2001
150. The Jammu and Kashmir [State] Village and TownPatrol Act, 1959. XXIV of 1959
151. The Jammu and Kashmir Village Sanitation Act,Svt. 1990. V of Svt. 1990
152. The Jammu and Kashmir Wakafs Act, 2001. III of 2001
153. The Jammu and Kashmir Wildlife (Protection)Act, 1978. VIII of 1978
S.No. Name of the Governor's Act Governor's Act No.
1. The Jammu and Kashmir State Trust for Welfareof Persons with Autism Cerebral Palsy, Mental Retardation andMultiple Disabilities Act, 2018. VI of 2018
2. The Jammu and Kashmir Drugs and Magic Remedies(Objectionable Advertisements) Act, 2018. VIII of 2018
3. The Jammu and Kashmir Single Window (IndustrialInvestment and Business Facilitation) Act, 2018. X of 2018
4. The Jammu and Kashmir Commercial Courts Act,2018. XIII of 2018
5. The Jammu and Kashmir Family Courts Act, 2018. XXIV of 2018
6. The Jammu and Kashmir Aadhar (Targeted Deliveryof Financial and other Subsidies, Benefits and Services) Act,2018. XXXIV of 2018
7. The Jammu and Kashmir Protection of ChildrenFrom Sexual Violence Act, 2018. II of 2018
8. The Jammu and Kashmir Rights of Persons withDisabilities Act, 2018. XL of 2018
9. The Jammu and Kashmir Prohibition of BenamiProperty Transactions Act, 2018. XI III of 2018
10. The Jammu and Kashmir State Commission forProtection of Women and Child Rights Act, 2018. XLVI of 2018
11. The Jammu and Kashmir Real Estate (Regulationand Development) Act, 2018. LIII of 2018
Table - 4State Acts Including Governor's Acts that shall Remain in Force in Union Territory of Jammu and Kashmir; And Union Territory of Ladakh
S.No. Name of the Act Act/Ordinance No.
1. The Jammu and Kashmir Aerial Ropeways Act, 2002 XII of 2002
2. The Jammu and Kashmir Agrarian Reforms Act,1976 XVII of 1976
3. Agriculturists' Relief Act, Svt. 1983 I of Svt. 1983
4. The Jammu and Kashmir Government Aid toAgriculturists and Land Improvement Act, Svt. 1993 VII of Svt. 1993
5. The Jammu and Kashmir State Aid to IndustriesAct 1961 XXII of 1961
6. The Jammu and Kashmir Alienation of Land Act,Svt. 1995 V of Svt. 1995
7. The Jammu and Kashmir Anatomy Act, 1959 XXII of 1959
8. The Jammu and Kashmir Ancient MonumentsPreservation Act, Svt. 1977 V of Svt 1977
9. The Jammu and Kashmir Baba Ghulam Shah BadshahUniversity Act, 2002 XVI of 2002
10. The Jammu and Kashmir Big Landed EstatesAbolition Act, Svt. 2007 XVII of Svt. 2007
11. The Jammu and Kashmir Board of ProfessionalEntrance Examination Act, 2002 XXV of 2002
12. The Jammu and Kashmir Board of School EducationAct, 1975 XXVIII of 1975
13. The Jammu and Kashmir State Board of TechnicalEducation Act, 2002 XXIV of 2002
14. The Jammu and Kashmir Brick Kilns (Regulation)Act, 2010 XV II of 2010
15. Camping and Mooring Sites Act, Svt. 2004 XII of Svt.2004
16. The Jammu and Kashmir Chowkidari Act, 1956 XXXVII of 1956
17. The Jammu and Kashmir Civic Laws (SpecialProvisions) Act, 2014 III of 2014
18. The Jammu and Kashmir Civil Courts Act, Svt.1977 XLVI of Svt.1977
19. The Jammu and Kashmir Civil Services(Decentralization and Recruitment) Act, 2010 XVI of 2010
20. The Jammu and Kashmir Civil Services (SpecialProvisions) Act, 2010 XIV of 2010
21. The Srinagar and Jammu Cluster UniversitiesAct, 2016. III of 2016
22. The Jammu and Kashmir State Commission forBackward Classes Act, 1997 XII of 1997
23. The Jammu and Kashmir Common Lands (Regulation)Act, 1956 XXIV of 1956
24. The Jammu and Kashmir Consolidation of HoldingsAct, 1962 V of 1962
25. The Jammu and Kashmir Control of BuildingOperations Act, 1988 XV of 1988
26. The Jammu and Kashmir Cooperative SocietiesAct, 1989. X of 1989
27. The Jammu and Kashmir Debtors Relief Act, 1976 XV of 1976
28. The Jammu and Kashmir Delivery of Books andNewspapers (Public Libraries) Act, 1961 XIII of 1961
29. The Jammu and Kashmir Deputy Ministers'Salaries and Allowances Act, 1957 VIof 1957
30. The Jammu and Kashmir Deputy Speaker's andDeputy Chairman's (Emoluments) Act, 1956 XXII of 1956
31. The Jammu and Kashmir Development Act, 1970 XIX of 1970
32. The Jammu and Kashmir Egress and InternalMovement (Control) Ordinance, Svt.2005. V of Svt.2005
33. The Jammu and Kashmir Enemy Agents Ordinance,Svt.2005. VIII of Svt.2005
34. The Jammu and Kashmir State Emergency ReliefFund Act, 1960 XIII of 1960
35. The Jammu and Kashmir Excise Act, Samvat 1958 --
36. The Jammu and Kashmir Extraction of Resin Act,1988. IX of 1988
37. The Jammu and Kashmir State Evacuees(Administration of Property) Act, Samvat 2006 (1949 A.D). VI of Svt. 2006
38. The Jammu and Kashmir Ferry Boats Control Act,1971. XVIII of 1971
39. The Jammu and Kashmir State Finance CommissionAct, 2006 XVIII of 2006
40. The Jammu and Kashmir Finance Commission forPanchayats and Municipalities Act, 2011 XVI of 2011
41. The Jammu and Kashmir Fire Force Act, 1967. XXII of 1967
42. The Jammu and Kashmir Fiscal Responsibility andBudget Management Act, 2006. XII of 2006
43. The Jammu and Kashmir Fisheries Act, 2018. XVI of 2018
44. The Jammu and Kashmir Flood Plain Zones(Regulation and Development) Act, 2005. XVII of2005  
45. The Jammu and Kashmir State Forest CorporationAct, 1978. XII of 1978
46. The Jammu and Kashmir Forest (Protection) ForceAct, 2001. VI of2001
47. The Jammu and Kashmir Fruit Nurseries(Licensing) Act, 1987. XXII of 1987
48. The Jammu and Kashmir Gift Goods (UnlawfulPossession) Act, 1963. XL of 1963
49. The Jammu and Kashmir Golf Development andManagement Authority Act, 2013. VIII of 2013
50. The Jammu and Kashmir Goods and Services TaxAct, 2017. V of 2017
51. The Jammu and Kashmir Government Gazette Act,Svt. 1945. XII of Svt. 1945
52. The Jammu and Kashmir Governor's SpecialSecurity Force Act, 2018 Governors Act No.XLII of 2018
53. The Jammu and Kashmir Habitual Offenders(Control and Reform) Act, 1956. XI of 1956
54. The Jammu and Kashmir Handicrafts (QualityControl) Act, 1978. IV of 1978
55. The Jammu and Kashmir Heritage Conservation andPreservation Act, 2010. XV of 2010
56. The Jammu and Kashmir Highways Act, Svt. 2007. XXVII of Svt. 2007
57. The Jammu and Kashmir Home Guards Act, Svt.2006. III of Svt. 2006
58. The Jammu and Kashmir Housing Board Act, 1976. VII of 1976
59. The Jammu and Kashmir Industrial Establishments(National and Festival) Holidays Act, 1974. XIII of 1974
60. The Jammu and Kashmir Inspector General ofPrisons (Change in Designation) Act, 2001. XIII of2001
61. The Jammu and Kashmir Islamic University ofScience and Technology Kashmir Act, 2005. XVIII of 2005
62. The Jammu and Kashmir Kahcharai Act, Svt. 2011. XVIII of Svt. 2011
63. Kashmir and Jammu Universities Act, 1969. XXIV of 1969
64. Kashmir Silk Protection Act, 1964.  
65. The Jammu and Kashmir Khadi and VillageIndustries Board Act, 1965. XVI of 1965
66. Ladakh Autonomous Hill Development Council Act,1997. XXXI of 1997
67. Ladakh Budhists Succession to Property Act,Svt. 2000. XVIII of Svt. 2000
68. The Jammu and Kashmir Lambardari Act, 1972. X of 1972
69. The Jammu and Kashmir Land Grants Act, 1960. XXXVIII of 1960
70. The Jammu and Kashmir Land Improvement SchemesAct, 1972. XXIV of 1972
71. The Jammu and Kashmir Land Revenue Act, Svt.1996. XII of Svt. 1996
72. The Jammu and Kashmir Legislative AssemblySpeaker's Emoluments Act, 1956. IV of 1956
73. The Jammu and Kashmir Legislative CouncilChairman's (Emoluments) Act, 1962. XXVIII of 1962
74. The Jammu and Kashmir State LegislatureMembers' Pension Act, 1984. II of 1984
75. The Jammu and Kashmir Legislature (Preventionof Disqualification) Act, 1962. XVI of 1962
76. The Jammu and Kashmir State LegislatureProceedings (Protection of Publication) Act, 1960. XXXVII of 1960
77. Levy of Tolls Act, Svt.1995. VIII of Svt. 1995
78. The Jammu and Kashmir Migrant ImmovableProperty (Preservation, Protection and Restraint on DistressSales) Act, 1997. XVI of 1997
79. The Jammu and Kashmir Migrants (Stay ofProceedings) Act, 1997. XVII of 1997
80. The Jammu and Kashmir Ministers and Ministersof State Salaries Act, 1956. VI of 1956
81. The Jammu and Kashmir Ministers and PresidingOfficers Medical Facilities Act, 1975. XXII of 1975
82. The Jammu and Kashmir Money Lenders andAccredited Loan Providers Act, 2010. XXIII of 2010
83. The Jammu and Kashmir Motor Spirit and DieselOil (Taxation of Sales) Act, Svt. 2005. V of Svt. 2005
84. The Jammu and Kashmir Motor Vehicles TaxationAct, 1957. XXVI of 1957
85. The Jammu and Kashmir Mulberry Protection Act,Svt. 2006. X of Svt. 2006
86. The Jammu and Kashmir Municipal Act, 2000. XX of 2000
87. The Jammu and Kashmir Municipal CorporationAct, 2000. XXI of 2000
88. The Jammu and Kashmir Municipal Ombudsman Act,2010. XX of 2010
89. The Jammu and Kashmir Municipalities PublicDisclosure Act, 2010. XXIV of 2010
90. The Jammu and Kashmir Muslim MarriagesRegistration Act, 1981. XXII of 1981
91. The Jammu and Kashmir Namdha Quality ControlAct, Svt. 2010. VI of Svt. 2010
92. National Defence Fund Donation of ImmovableProperty (Exemption from Stamp Duty and Registration) Act, 1963. V of 1963
93. The Jammu and Kashmir Natural CalamitiesDestroyed Areas Improvement Act, Svt. 2011. XXXVIII of Svt. 2011
94. The Jammu and Kashmir Non-BiodegradableMaterial (Management) Handling and Disposal Act, 2007. XII of 2007
95. The Jammu and Kashmir Obsolete Laws (Repeal)Act, 2010. XXVII of 2010
96. The Jammu and Kashmir Ombudsman for PanchayatsAct, 2014. V of 2014
97. The Jammu and Kashmir Panchayati Raj Act, 1989. IX of 1989
98. The Jammu and Kashmir Paramedical Council Act,2014. VII of 2014
99. The Jammu and Kashmir Passengers Taxation Act,1963. XII of 1963
100. The Jammu and Kashmir Plant Disease and PestsAct, 1973. XIV of 1973
101. Plyboard Industries (Acquisition of Shares andof the Industrial Undertakings) Act, 1987. VI of 1987
102. Police Act, Svt. 1983. II of Svt. 1983
103. The Jammu and Kashmir Preservation of SpecifiedTrees Act, 1969 V of 1969
104. The Jammu and Kashmir Prevention of BeggaryAct, 1960. XL of 1960
105. The Jammu and Kashmir Prevention ofFragmentation of Agricultural Holdings Act, 1960. XXV of 1960
106. Prevention of Ribbon Development Act, Svt.2007. XXVI of Svt. 2007
107. Prevention of Rum Rasum Act, Svt. 1997. I of Svt. 1997
108. The Jammu and Kashmir Prevention andSuppression of Sabotages Activities Act, 1965. XXII of 1965
109. The Jammu and Kashmir Prevention of UnfairMeans Examination Act, 1987. XX of 1987
110. The Jammu and Kashmir Private Colleges(Regulation and Control) Act, 2002 XXII of 2002
111. Probate and Administration Act, Svt. 1977. XXIX of Svt. 1977
112. The Jammu and Kashmir Professions, Trades,Callings and Employment Tax Act, 2005. IX of 2005
113. The Jammu and Kashmir Prohibition on Conversionof Land and Alienation of Orchards Act, 1975. VIII of 1975
114. The Jammu and Kashmir Prohibition onManufacture of Specified Copper Utensils (By Machine) Act, 2006. XIII of 2006
115. The Jammu and Kashmir Prohibition of RaggingAct, 2011. VI of2011
116. The Jammu and Kashmir State Prohibition ofSmoking (Cinema and Theatre Halls) Act, Svt. 2009. XVIII of Svt.2009
117. The Jammu and Kashmir Prohibition of Smokingand Non-Smokers Health Protection in Public Service VehiclesAct, 1997. XX of 1997
118. The Jammu and Kashmir Property Rights to SlumDwellers Act, 2012. XI of 2012
119. The Jammu and Kashmir Property Tax Board Act,2013. XI of 2013
120. The Jammu and Kashmir Protection of Interest ofDepositors (in Financial Establishments) Act, 2018. XIII of 2018
121. The Jammu and Kashmir Public Men and PublicServants Declaration of Assets and Other Provisions Act, 1983. V of 1983
122. The Jammu and Kashmir Public Premises (Evictionof Un-authorised Occupants) Act, 1988. XVII of 1988
123. The Jammu and Kashmir Public Safety Act, 1978. VI of 1978
124. The Jammu and Kashmir Public Services GuaranteeAct, 2011. IX of2011
125. The Jammu and Kashmir Registration ofContractors Act, 1956. XVI of 1956
126. The Jammu and Kashmir Registration of TouristTrade Act, 1978. IX of 1978
127. The Jammu and Kashmir Regulation of AccountsAct, Svt. 2001. XIV of Svt. 2001
128. The Jammu and Kashmir Reservation Act, 2004. XIV of 2004
129. The Jammu and Kashmir Residential andCommercial Tenancy Act, 2012. V of 2012
130. The Jammu and Kashmir Restitution of MortgagedProperties Act, 1976. XIV of 1976
131. The Jammu and Kashmir Right of Prior PurchaseAct, Svt. 1993. II of Svt. 1993
132. The Jammu and Kashmir Road Safety Council Act,2018. V of 2018
133. The Jammu and Kashmir Saffron Act, 2007. V of 2007
134. Salaries and Allowances of Members of Jammu andKashmir State Legislature Act, 1960. XIX of 1960
135. Salaries and Allowances of Leader of Oppositionin the State Legislature Act, 1985. XVI of 1985
136. The Sapphire Act, Svt. 1989. XVI of Svt. 1989
137. The Jammu and Kashmir School Education Act,2002. XXI of 2002
138. The Jammu and Kashmir Self-Reliant CooperativesAct, 1999. X of 1999
139. The Jammu and Kashmir State Sheep and SheepProducts Development Board Act, 1979. IX of 1979
140. Sher-i-Kashmir University of AgriculturalSciences and Technology Act, 1982. VII of 1982
141. Sher-i-Kashmir Institute of Medical Sciences(Grant of Degrees) Act, 1983. XII of 1983
142. The Jammu and Kashmir Shri Amarnath Ji ShrineAct, 2000. XVIII of 2000
143. The Jammu and Kashmir Shri Mata Sukhrala DeviJi and Shri Mata Bala Sundari Shrine Act, 2013. III of 2013
144. The Jammu and Kashmir Shri Mata Vaishno DeviShrine Act, 1988. XVI of 1988
145. The Jammu and Kashmir Shri Mata Vaishno DeviUniversity Act, 1999. XII of 1999
146. The Jammu and Kashmir Shri Shiv Khori ShrineAct, 2008. IV of 2008
147. The Jammu and Kashmir Sikh Gurdwaras andReligious Endowments Act, 1973. XV of 1973
148. The Jammu and Kashmir Silk (Development andProtection) Act, 1988. XXVIII of 1988
149. The Jammu and Kashmir Special Security GroupAct, 2000. VI of 2000
150. The Jammu and Kashmir Special Tribunal Act,1988. XIX of 1988
151. Stamp Act, Svt. 1977. XL of Svt. 1977
152. The Jammu and Kashmir Tenancy Act, Svt. 1980. II of Svt. 1980
153. The Jammu and Kashmir Tenancy (Stay ofEjectment Proceedings) Act, 1966. XXXIII of 1966
154. The Jammu and Kashmir State Town Planning Act,1963. XX of 1963
155. The Jammu and Kashmir Treasure Trove Act, Svt.1954. ---
156. The Jammu and Kashmir Underground PublicUtilities (Acquisition of Rights of User in Land) Act, 2014. IV of 2014
157. Urban Immovable Property Tax (Repeal andSaving) Act, 2002. XXVIII of 2002
158. The University of Ladakh Act, 2018. Governor's Act No. LVI of 2018
159. The Jammu and Kashmir Urban Property (Ceiling)Act, 1971. XII of 1971
160. Usurious Loans Act, Svt. 1977. XLVII of Svt. 1977
161. The Jammu and Kashmir Utilization of Lands Act,Svt. 2010. IX of Svt. 2010
162. The Jammu and Kashmir Vaccination Act, 1967. XXI of 1967
163. The Jammu and Kashmir Vegetable Seeds Act, Svt.2009. XII of Svt. 2009
164. The Jammu and Kashmir State VigilanceCommission Act, 2011. I of2011
165. The Jammu and Kashmir Water Resources(Regulation and Management) Act, 2010. XXI of 2010
166. The Jammu and Kashmir Willow (Prohibition onExport and Movement) Act, 2000. XVI of 2000