Section 49(2) in The Constitution of Jammu and Kashmir
(2)The provisions of sub-section (1) shall cease to have effect on the expiration of a period of [sixty-three years] [Substituted by thirty-third Amendment Act, 2013(S-2) w. e. f 25-01-2010.] from the commencement of this Constitution :Provided that such cesser shall not affect any representation in the Legislative Assembly until the dissolution of the then existing Assembly.
