Section 35A(5) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(5)PART V.(a)In articles 54 and 55, references to the elected members of the House of the People and to each such member shall include references tothe representatives of the State of Jammu and Kashmir in that House; andthe population of the State shall be deemed to be forty-four lakhs and tenthousand.(b)In the proviso to clause (1) of article 73, the words "or in any lawmade by Parliament" shall be omitted.(c)Article 81 shall apply subject to the modification that the representatives of the State in the House of the People shall be appointed bythe President on the recommendation of the Legislature of the State.(d)In article 134, clause (2), after the words "Parliament may", thewords "on the request of the Legislature of the State" shall be inserted.(e)Articles 135, 136 and 139 shall be omitted.(f)In articles 149 and 150, references to the States shall be construedas not including the State of Jammu and Kashmir.(g)In article 151, clause (2) shall be omitted.
