Section 62(3) in The Jammu and Kashmir Reorganisation Act, 2019
(3)Readjustment of the constituencies as provided under section 11 in the successor Union territory of Jammu and Kashmir into Parliamentary Constituencies, shall be carried by the Delimitation Commission, to be constituted under the Delimitation Act, 2002 as amended by this Act, and shall take effect from such date as the Central Government may, by order, publish in the Official Gazette, specify.
