CONSTITUTION OF JAMMU AND KASHMIR (TWENTY-NINTH
AMENDMENT) ACT, 2002
Preamble - THE CONSTITUTION OF JAMMU AND KASHMIR (TWENTY-NINTH
AMENDMENT) ACT, 2002
THE CONSTITUTION OF JAMMU AND KASHMIR (TWENTY-NINTH AMENDMENT)
ACT, 2002
[23rd April, 2002]
PREAMBLE
An Act further to amend the Constitution of Jammu and Kashmir
Be it enacted by the Jammu
and Kashmir State Legislature in the Fifty-third Year of the Republic of India
as follows:?
Section 1 - Short title
This Act may be called the
Constitution of Jammu and Kashmir (Twenty-ninth Amendment) Act, 2002.
Section 2 - Amendment of section 47 of the Constitution of Jammu and Kashmir
The full-stop at the end of
proviso to sub-section (3) of section 47 of the Constitution of Jammu and
Kashmir (hereinafter referred to as 'the Constitution') shall be substituted by
a colon and thereafter the following proviso shall be added, namely:?
"Provided that until
the relevant figures for the first census taken after the year 2026 have been
published, it shall not be necessary to readjust the total number of seats in
the Legislative Assembly of the State and the division of the State into
territorial constituencies under this sub-section."
Section 3 - Amendment of section 49 of the Constitution of Jammu and Kashmir
The full-stop at the end of
Explanation to sub-section (1) of section 49 of the Constitution shall be
substituted by a colon and thereafter the following proviso shall be added,
namely:?
"Provided that the
reference in this Explanation to the last preceding census of which the
relevant figures have been published shall, until the relevant figures of the
first census taken after the year 2026 have been published, be construed as a
reference to the 1981 census."