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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(2) in The Constitution of Jammu and Kashmir

(2)Eleven members shall be elected by the members of the Legislative Assembly from amongst persons who are residents of the Province of Kashmir and are not members of the Legislative Assembly:Provided that of the members so elected, at least one shall be a resident of Tehsil Ladakh and at least one shall be a resident of Tehsil Kargil.