Section 20(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)Notwithstanding anything contained in this Act, the electoral rolls prepared pursuant to the Resolution of the Jammu and Kashmir Constituent Assembly, dated 29th September, 1956 for elections to the first Legislative Assembly, whether before or after the commencement of this Act, shall be deemed to be the electoral rolls prepared under this Act.
