In exercise of the powers conferred by
clause (3) of article 370 of the Constitution of India, the President, on the
recommendation of the Constituent Assembly of the State of Jammu and Kashmir,
is pleased to declare that, as from the 17th day of November, 1952 the said
article 370 shall be operative with the modification that for the
"Explanation" in clause (1) thereof the following Explanation is
substituted, namely :- "Explanation.-For the purposes of
this article, the Government of the State means the person for the time being
recognised by the President on the recommendation of the Legislative Assembly
of the State as the Sadar-I-Riyasat of Jammu and Kashmir, acting on the advice
of the Council of Ministers of the State for the time being on office"DECLARATION UNDER ARTICLE 370 (3) OF THE CONSTITUTION
PREAMBLE