Section 35A(16) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(16)PART XXI.(a)Articles 369, 371, 373, clauses (1), (2), (3) and (5) of article 374 andarticles 376 to 392 shall be omitted.(b)In article 372—(i)clauses (2) and (3) shall be omitted,(ii)references to the laws in force in the territory of India shallinclude references to hidayats, ailans, islitihars, circularsrobkars, irshads, yadashts, State Council Resolutions, Resolu-tions of the Constituent Assembly, and other instruments havingthe force of law in the territory of the State of Jammu andKashmir; and(iii)references to the commencement of the Constitution shall beconstrued as references to the commencement of this Order.(c)In clause (4) of article 374, the reference to the authority function-ing as the Privy Council of a State shall be construed as a reference to theAdvisory Board constituted under the Jammu and Kashmir ConstitutionAct, 1996, and references to the commencement of the Constitution shallbe construed as references to the commencement of this Order.
