Section 48 in The Constitution of Jammu and Kashmir
48. Provision relating to Pakistan occupied territory.
- Notwithstanding anything contained in section 47, until the area of the State under the occupation of Pakistan ceases to be, so occupied and the people residing in that area elect their representatives.(a)[twenty-four seats] [Substituted for 'Twenty-five Seats' by the Constitution of Jammu and Kashmir (Twelfth Amendment) Act, 1975.] in the Legislative Assembly shall remain vacant and shall not be taken into account for reckoning the total membership of the Assembly ; and(b)the said area shall be excluded in delimiting the territorial constituencies under section 47.
