Section 2(3) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(3)PART II.(a)This Part shall be deemed to have been applicable in relation to the, State of Jammu and Kashmir as from the 26th day of January, rroO.(b)To article 7, there shall be added the following further proviso, namely: —"Provided further that nothing in this article shall apply to a permanent resident of the State of Jammu and Kashmir who, after having so migrated to the territory now included in Pakistan^ returns to the territory of that State under a permit for re-settlement in that State or permanent return issued by or underthe authority of any law made by the Legislature of that State, and every such person shall be deemed to be a citizen of India."
