Section 63 in The Jammu and Kashmir Reorganisation Act, 2019
63. Special provisions as to readjustment of Assembly and Parliamentary Constituencies.
- Notwithstanding anything contained in sections 59 to 61, until the relevant figures for the first census taken after the year 2026 have been published, it shall not be necessary to readjust the division of successor Union territory of Jammu and Kashmir into Assembly and Parliamentary Constituencies and any reference to the "latest census figures" in this Part shall be construed as a reference to the 2011 census figures.
