Section 6(1) in The Constitution of Jammu and Kashmir
(1)Every person who is, or is deemed to be, a citizen of India under the provisions of the Constitution of India shall be a permanent resident of the State, if on the fourteenth day of May, 1954 -(a)he was a State Subject of Class I or of Class II ; or(b)having lawfully acquired immovable property in the State, he has been ordinarily resident in the State for not less than ten years prior to that date.
