Section 84 in The Jammu and Kashmir Reorganisation Act, 2019
84. Application of this Part.
(1)The provisions of this Part shall apply in relation to the apportionment of the assets and liabilities of the existing State of Jammu and Kashmir immediately before the appointed day, between the successor Union territory of Jammu and Kashmir and successor Union territory of Ladakh.(2)The apportionment of the assets and liabilities of the existing State of Jammu and Kashmir shall be subject to the recommendations of a committee constituted by the Central Government.(3)The process of apportionment shall be completed within a period of twelve months from the appointed day.
