Section 35A(22) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(22)SEVENTH SCHEDULE.(a)In the Union List—(i)for entry 3, the entry "3. Administration of cantonments" shallbe substituted;(ii)entries 8, 9, 33 and 34, the words "trading corporations including"in entry 43, entries 44, 50, 52, 54, 55, 60, 67, 69, 78 and 7!) thewords inter-State migration" in entry 81, and entry 97 shall beomitted;(iii)for entry 53, the entry "53. Petroleum and Petroleum Producesbut excluding the regulation and development of oilfields and"mineral oil resources; other liquids and substances declared bvParliament by law to be dangerously inflammable" shall besubstituted; and(iv)in entries 72 and 76, the reference to the States shall be construed as not including a reference to the State of Jammu andKashmir.(b)The State List and the Concunent List shall be omitted.
