Section 92(4) in The Constitution of Jammu and Kashmir
(4)If the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] by a Proclamation under this section assumes, to himself any of the powers of the Legislature to make laws, any law made by him in the exercise of that power shall, subject to, the terms thereof, continue to have effect until two years have elapsed from the date on which the proclamation ceases to have effect, unless sooner repealed or re-enacted by an Act of the Legislature, and any reference in this Constitution to any Acts of or laws made by the Legislature shall be construed as including a reference to such law.
