Section 35A(6) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954
(6)PART XI.(a)In article 246, the words, brackets and figures "Notwithstandinganything in clauses (2) and (3)" occurring in clause (1), and clauses (3), (3)and (4) shall be omitted.(b)Articles 248 and 249 shall be omitted.(c)In article 250, for the words "to any of the matters enumerated inthe State List", the words "also to matters not enumerated in the UnionList" shall be substituted.(d)In article 251, for the words and figures, "articles 249 and 250"; theword and figures "article 250" shall be substituted, and the words "underthis Constitution" shall be omitted; and, for the words "under either ofthe said articles", the words "under the said article" shall be substituted.(e)To article 253, the following proviso shall be added, namely: —"Provided that after the commencement of the Constitution (Appli-cation to Jammu and Kashmir) Order, 1954, no decision affectingthe dispositior of the State of Jammu and Kashmir shall bemade by the Government of India without the consent of theGovernment of that State."(f)In article 254, the words, brackets and figure "or to any provision ofan existing law with respect to one of the matters enumerated in theConcurrent List, then, subject to the provisions of clause (2)" and thewords "or as the case may b#. the existing law", occurring in clause (1),and the whole of clause (2) shall be omitted.(g)Article 255 shall be omitted.(h)Article 256 shall be renumbered as clause (1) of that article, andthe following new clause shall be added thereto, namely:—
