Section 14(4) in The Jammu and Kashmir Reorganisation Act, 2019
(4)Notwithstanding anything contained in sub-section (3), until the area of the Union territory of Jammu and Kashmir under the occupation of Pakistan ceases to be so occupied and the people residing in that area elect their representatives -(a)twenty four seats in the Legislative Assembly of Union territory of Jammu and Kashmir shall remain vacant and shall not be taken into account for reckoning the total membership of the Assembly; and(b)the said area and seats shall be excluded in delimiting the territorial constituencies as provided under PART V of this Act.
