Section 4B(3) in The Jammu and Kashmir Representation of the People Act, 1957
(3)Subject to the provisions of sub-section (4), the readjustment of representation of the several territorial constituencies in the Legislative Assembly and the delimitation of those constituencies provided for in the said order shall apply in relation to every election to the Legislative Assembly held after the publication in the Gazette of that order and shall so apply in supersession of the provisions relating to such representation and delimitation contained in [the last preceding Delimitation of Assembly Constituencies Order.] [Substituted by Act I of 1982.]
