Section 2(t) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
(t)"Person residing in the State" means :-(i)a permanent resident of the State of Jammu and Kashmir as defined in section 6 of the Constitution of Jammu and Kashmir ; or(ii)any other person or class of persons as may be notified by the Government from time to time :
