Section 48A in The Constitution of Jammu and Kashmir
48A. [ Holding of general election in the event of earlier dissolution of Legislative Assembly. [Inserted by the Constitution of Jammu and Kashmir (Twelfth Amendment) Act, 1975.]
- Notwithstanding anything contained in this Constitution if upon the completion of a census, but before the final readjustment of territorial constituencies, the Legislative Assembly is dissolved prior to the expiry of its duration and the Governor is satisfied that holding of general election without delay is necessary, he may, after consulting the Election Commission, by notification direct that the general election shall be held on the basis of the last preceding delimitation of territorial constituencies].
