Section 27(3) in The Jammu and Kashmir Representation of the People Act, 1957
(3)[ For the avoidance of doubt it is hereby declared that nothing in this section or in any other provision of this Act shall be deemed to preclude the [Governor] [Sub-section (3) inserted by Act XII of 1957 w.e.f. 2-2-1957.] by notification from calling upon the Assembly constituencies for which electoral rolls have been prepared and finally published to elect members notwithstanding that electoral rolls for certain other Assembly Constituencies in the State are not prepared and finally published on the date of such notification and the validity of the elections held in pursuance of that notification shall not be called in question in any court or tribunal on the ground that the electoral rolls for certain constituencies were not prepared and finally published on the date of the said notification.]
