Section 35A(2) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(2)The State of Jammu and Kashmir shall so exercise its executivepower as to facilitate the discharge by the Union of its dutiesand responsibilities under the Constitution in relation to thai,State; and in particular, the said State shall, if so required bythe Union, acquire or requisition property on behalf and at theexpense of the Union, or if the property belongs to the State,transfer it to the Union on such terms as may be agreed, or indefault of agreement, as may be determined by an arbitratorappointed by the Chief Justice of India."(i)Article 259 shall be omitted.(j)In clause (2) of article 261, the words "made by Parliament" shallbe omitted.
