1. (1) This Order may be called the Jammu and Kashmir Reorganisation (Adaptation of State Laws) Order, 2020.

(2) It shall come into force with immediate effect. 2. The General Clauses Act, 1897 applies for the interpretation of this Order as it applies for the interpretation of laws in force in the territory of India.

3. With immediate effect, the Acts mentioned in the Schedule to this Order shall, until repealed or amended by a competent Legislature or other competent authority, have effect, subject to the adaptations and modifications directed by the said Schedule, or if it is so directed, shall stand repealed.

4. Where this Order requires that in any specified section or other portion of an Act, certain words shall be substituted for certain other words, or the certain words shall be omitted, such substitution or omission, as the case may be, shall, except where it is otherwise expressly provided, be made wherever the words referred to occur in that section or portion.

5. The provisions of this Order which adapt or modify or repeal any law so as to alter the manner in which, the authority by which or the law under or in accordance with which, any powers are exercisable, shall not render invalid any notification, order, commitment, attachment, bye-law, rule or regulation duly made or issued, or anything duly done before the 31st October, 2019; and any such notification, order, commitment, attachment, bye-law, rule, regulation or anything may be revoked, varied or undone in the like manner, to the like extent and in the like circumstances as if it had been made, issued or done after the commencement of this Order by the competent authority and in accordance with the provisions then applicable to such case.

6. The repeal or amendment of any law specified in the Schedule to this Order shall not affect

(a) the previous operation of any law so repealed or anything duly done or suffered thereunder;

(b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed;

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if the Jammu and Kashmir Reorganisation Act, 2019 (34 of 2019) or this Order had not been passed.

Repeal as a whole.

Repeal as a whole.

Repeal as a whole.

Section 1. In sub-section (2), for whole of the State substitute whole of the Union territory of Jammu and Kashmir .

Section 6. For five hundred rupees substitute five thousand rupees.

Section 9. For State Ranbir Penal Code, Samvat, 1989 substitute Indian Penal Code (45 of 1860) .

Section 10-A. In sub-section (3), for twenty thousand rupees substitute fifty thousand rupees. .

Section 15. In sub-section (2), for one thousand rupees substitute fifty thousand rupees. .

Section 16, sub-section (2) of section 17 and sub-section (4) of section 18. For twenty thousand rupees substitute fifty thousand rupees. .

Section 20-A. (i) For Archaeological Department substitute Department of Archaeology, Archives and Museums ;

(ii) omit or in the case of Ladakh district, the Deputy Commissioner of that District .

Section 20-B. In sub-section (4), for twenty thousand rupees substitute fifty thousand rupees .

Section 22-A. For Code of Criminal Procedure, Samvat 1989 substitute Code of Criminal Procedure, 1973(2 of 1974) .

Throughout the Act, for Council substitute Board .

Section 2. (i) Existing clause (a) shall be renumbered as (aa), and before the so re-numbered clause insert

(a) affiliated college means college which has been granted affiliation by the University; ;

(ii) For clause (b), substitute

(b) Board means a Board established under section 13 of the Waqf Act, 1995(Central Act No.43 of 1995); ;

(iii) After clause (c), insert

(cc) offsite or satellite campus means campus established and maintained by the University outside the main campus; .

Section 4. For scientific and technical substitute scientific, technical and multidisciplinary .

Section 5. (i) In clause (4), for Readers or Lecturers substitute Associate Professors or Assistant Professors ;

(ii) for clause (6), substitute

(6) to establish, maintain, recognise and affiliate colleges and Halls, to recognise guide, supervise and control Halls established by the Council or Trust or Government and to withdraw such recognition. .

Section 8. In sub-section (1), for Chief Minister substitute Lieutenant Governor of the Union territory of Jammu and Kashmir .

Section 12. In sub-section (1), after clause (vii) insert

(viii) not more than two Principals of affiliated Colleges on rotation basis to be nominated by the Vice-Chancellor. .

Section 19. Substitute

19. Colleges. The Colleges shall be such, as may be established by the Board or Trust or Government and recognised by the Executive Council in accordance with this Act. .

Throughout the Act, for State substitute Union territory of Jammu and Kashmir .

Section 2. (i) In clause (h), after medical colleges, Jammu/Srinagar, insert Kathua, Rajouri, Doda, Baramulla, Anantnag, ;

(ii) omit clause (j).

Section 20. For Ranbir Penal Code, Samvat, 1989 substitute Indian Penal Code (45 of 1860) .

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. (i) In clause (h), for State substitute Union territory of Jammu and Kashmir ;

(ii) for clause (n), substitute

(n) Government means the Government of the Union territory of Jammu and Kashmir ; and

(iii) omit clause (w).

Section 13. For State wherever occurring substitute Union territory of Jammu and Kashmir .

Section 30. For Ranbir Penal Code, Samvat 1989 and Criminal Procedure Code, Samvat 1989 substitute Indian Penal Code (45 of 1860) and Code of Criminal Procedure, 1973(2 of 1974) respectively.

Section 2. In clause (h), for the State of Jammu and Kashmir substitute the Union territory of Jammu and Kashmir .

Section 3. For sub-section (4), substitute

(4) No person shall establish a brick kiln or apply for renewal unless he

(a) produces non-agriculture land use rights certificate from Revenue Department;

(b) produces consent to establish certificate from the Union territory State Pollution Control committee;

(c) has an adequate mud stock as raw material for such brick kiln on an uneven, unproductive land to be certified by the District Agriculture Officer. .

Section 4. (i) In clause (c), for the Banjri- kadim substitute Gair Mujruba (Uncultivable land) as recorded in last jamabandi ;

(ii) in clause (d), for the Jammu and Kashmir Forest Act, 1987 substitute the Indian Forest Act, 1927(16 of 1927) .

Sections 6. (i) In sub-section (1), for in an area of the State substitute in an area of the Union territory of Jammu and Kashmir ;

(ii) in sub-section (4), for Every application under sub-section (1) and sub- section (2) substitute Every application under sub-section (1), sub-section (2) and sub-section (3) ;

(iii) in sub-section (5), for If, on receipt of an application substitute If, on receipt of an application under sub-section (3) ; and

(iv) in sub-section (6), in clause (d), for and punitive action substitute and punitive action by way of imposing such fine as may be prescribed by the Licensing Authority .

Section 8. In sub-section (1), for rupees thirty thousand substitute rupees fifty thousand or such higher amount as may be fixed by the Government from time to time.

Section 12. In the Explanation, for 102 and 103 of the Code of Criminal Procedure Samvat 1989 substitute the Code of Criminal Procedure, 1973(2 of 1974) .

Section 13. For whole State and Government Gazette substitute Union territory of Jammu and Kashmir and Official Gazette respectively.

Section 18. For Hoarding and Profiteering Prevention Ordinance Samvat 2000 and any other law substitute any law .

Section 23. For State Ranbir Penal Code substitute Indian Penal Code (45 of 1860) .

Section 1. In sub-section (ii), in clause (a), at the end, add and Jammu Division .

Section 2. For clause (d), substitute

(d) Director means Director Tourism Kashmir or Jammu. .

Section 6. For rupees five hundred substitute rupees fifty thousand .

Section 1. In sub-section (2), for the Jammu and Kashmir State substitute Union territory of Jammu and Kashmir .

Section 2. In clause (b), for as defined in Jammu and Kashmir Town Area Act, 2011 substitute declared as such .

Section 3. For Government wherever occurring, substitute Government of the Union territory of Jammu and Kashmir .

Section 11. For Ranbir Penal Code, 1989 substitute Indian Penal Code (45 of 1860) .

Repeal as a whole.

Throughout the Act, for the Government substitute the Government of Union territory of Jammu and Kashmir. .

Section 1. In sub-section (2), for whole of Jammu and Kashmir State substitute whole of the Union territory of Jammu and Kashmir .

Section 2. Omit clause (i).

Section 3. For Jammu and Kashmir State substitute Union territory of Jammu and Kashmir .

Section 13. Omit the Courts of Small Causes established under the Small Cause Court Act .

Section 14. For State wherever occurring substitute Union territory of Jammu and Kashmir .

Section 36. For State wherever occurring substitute Union territory of Jammu and Kashmir .

Section 43. High Court of Judicature, Jammu and Kashmir State shall be construed to mean as common High Court of the Union territory of Jammu and Kashmir and the Union territory of Ladakh.

Throughout the Act, references to State Cadre shall be construed as references to Union territory Cadre .

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. (i) After clause (c), insert

(ca) Domicile means Domicile as defined in section 3A of this Act. ;

(ii) for clause (d), substitute

(d) Government means Government of the Union territory of Jammu and Kashmir. .

For section 3, substitute

Application of Act. 3. The provisions of this Act shall apply to

(a) all the Gazetted and non-Gazetted posts borne on the establishment of any Department or Service of the Government; and

(b) Class IV posts borne on the establishment of any Department or Service of the Government or any Government company, organization and body substantially owned or controlled by the Union territory:

Provided that the provisions of this Act shall not apply to

(i) the posts for which any special procedure is laid down under any enactment of the Legislature of the Union territory of Jammu and Kashmir; and

(ii) such other posts as may be excluded from the operation of the Act by the notification issued by the Government in this behalf from time to time. .

After section 3, insert

Domicile for purposes of appointment to any service in Union territory of Jammu and Kashmir. 3A. (1) Any person who fulfils the following conditions shall be deemed to be a domicile of the Union territory of Jammu and Kashmir for the purposes of appointment to any post carrying a pay scale of not more than Level-4 (25500) under the Union territory of Jammu and Kashmir or under a local or other authority (other than cantonment board) within the Union territory of Jammu and Kashmir:

(a) who has resided for a period of fifteen years in the Union territory of Jammu and Kashmir or has studied for a period of seven years and appeared in Class 10th /12th examination in an educational institution located in the Union territory of Jammu and Kashmir; or

(b) who is registered as a migrant by the Relief and Rehabilitation Commissioner (Migrants) in the Union territory of Jammu and Kashmir.

(2) Notwithstanding anything contained in sub-section (1), following persons shall be deemed to be domicile under sub-section (1) :

(a) children of those Central Government Officials, All India Services Officers, Officials of Public Sector Undertaking and Autonomous body of Central Government, Public Sector Banks, Officials of Statutory bodies, Officials of Central Universities and recognised Research institutes of Central Government who have served in Jammu and Kashmir for a total period of ten years; or

(b) children of parents who fulfil any of the conditions in sub- section (1); or

(c) children of such residents of Union territory of Jammu and Kashmir as reside outside Union territory of Jammu and Kashmir in connection with their employment or business or other professional or vocational reasons but their parents fulfil any of the conditions provided in sub-section (1).

Issuance of domicile certificate 3B. (1) Tehsildar within his territorial jurisdiction shall be the Competent Authority for issuance of domicile certificate:

Provided that the Government of Union territory of Jammu and Kashmir may notify any other officer to be Competent Authority for issuance of domicile certificate.

(2) The applicant may apply in such form as may be prescribed to the Competent Authority who shall after verification issue such certificate in such form as may be determined by the Competent Authority.

(3) Any person aggrieved by the order of the Competent Authority may file appeal before the concerned Deputy Commissioner who shall decide appeal, providing an opportunity of being heard to the parties, within a period of sixty days. .

Section 5. In sub-section (1),

(a) for State Service Selection Board substitute Service Selection Board and for the sign colon : at the end, substitute sign full-stop . ;

(b) omit the proviso.

After section 5, insert

Requirement of domicile for being eligible for certain posts. 5A. Subject to the provisions of this Act, no person shall be eligible for appointment to a post carrying a pay scale of not more than Level-4 (25500) unless he is a domicile of the Union territory of Jammu and Kashmir. .

Section 6. (i) In clause (i), for permanent resident of the State substitute Domicile of Union territory of Jammu and Kashmir ;

(ii) Omit clause (ii).

Section 7. (i) In clause (i), for permanent resident of the State substitute Domicile of Union territory of Jammu and Kashmir ;

(ii) Omit clause (ii).

Section 8. Omit clause (i).

Section 13. Omit.

Repeal as a whole.

Section 4. (i) In clause (e), after innovation insert , incubation, knowledge, exchange, and omit and at the end;

(ii) in clause (f), for sign full stop . substitute sign semi colon ; and thereafter insert

(g) to make the constituent colleges as centre of excellence in Advance Studies, Social Science, Fine Arts, Sciences and Technology and Science, etc;

(h) to make an endeavour towards the autonomy of the constituent colleges; and

(i) to work for enhancement of skills and employability of the students of the constituent, autonomous and affiliated colleges. .

Section 5. After clause (14), insert

(15) to lay emphasis on mentoring, career counseling and placement along with the development of State of Art facilities for co-curricular activities in the constituent, autonomous and affiliated colleges .

Section 8. For State wherever occurring substitute Union territory of Jammu and Kashmir .

Section 10. In sub-section (1), for the Chief Minister of the State substitute the Lieutenant Governor of the Union territory of Jammu and Kashmir .

Section 11. In sub-section (1), omit of the State .

Section 12. In sub-section (5),

(i) for five years substitute three years ;

(ii) in first proviso omit in consultation with the Pro-Chancellor ; and

(iii) in second proviso omit wherever occurring in consultation with the Pro- Chancellor and also omit who is or has been a Judge of the High Court .

Repeal as a whole.

Throughout the Act, for Government Gazette substitute Official Gazette .

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 10. (i) For Code of Criminal Procedure, Samvat, 1989 substitute Code of Criminal

Procedure, 1973(2 of 1974) ;

(ii) in clause (ii), for section 57 of the Code substitute section 42 of the Code .

Throughout the Act, for Government Gazette wherever occurring substitute Official Gazette .

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. (i) In sub-section (1),

(a) in clause (ii), omit or section 140 of the Jammu and Kashmir Transfer of Property Act, Svt. 1977 ;

(b) in clause (v), for Government of Jammu and Kashmir wherever occurring substitute Government of Union territory of Jammu and Kashmir ;

(ii) in sub section (10), for Code of Civil Procedure, Samvat. 1977 substitute Code of Civil Procedure, 1908 (5 of 1908) .

Section 3. In sub-section (11), for section 14 of Limitation Act, Svt. 1995 substitute section 14 of the Limitation Act, 1963 (36 of 1963) .

Section 4. Omit proviso.

Section 12. For the Code of Civil Procedure, Svt. 1977 substitute the Code of Civil Procedure, 1908 (5 of 1908) .

Section 22. For the Code of Civil Procedure, Svt. 1977 substitute the Code of Civil Procedure, 1908 (5 of 1908) .

Section 30. For the provisions of the Jammu and Kashmir Limitation Act, Svt. 1995 substitute the provisions of the Limitation Act, 1963 (36 of 1963) .

Section 32. For section 21 of the Ranbir Penal Code, Svt. 1989 substitute section 21 of the Indian Penal Code (45 of 1860) .

Section 34. Omit.

Section 1. For the State substitute the Union territory of Jammu and Kashmir .

Section 2. In clause (a), for section (5) of the Jammu and Kashmir Press and Publication Act, Svt. 1989 substitute the Press and Registration of Books Act, 1867 (25 of 1867) ;

Section 3. In clause (a), for section (26) of the Jammu and Kashmir Press and Publication Act, Svt. 1989 substitute the Press and Registration of Books Act, 1867 (25 of 1867) .

Section 4. In clause (a), for Jammu and Kashmir Press and Publication Act, Svt. 1989 substitute the Press and Registration of Books Act, 1867 (25 of 1867) .

Repeal as a whole.

Long title. Omit and Deputy Chairman s .

Section 1. In sub section (1), omit and Deputy Chairman s .

Section 2. For clause (a), substitute

(a) Deputy Speaker means Deputy Speaker of the Legislative Assembly of the Union territory of Jammu and Kashmir .

Section 3. Omit and Deputy Chairman wherever occurring.

Throughout the Ordinance, for State and Government wherever occurring substitute Union territory of Jammu and Kashmir and Government of Union territory of Jammu and Kashmir .

Section 2. For Government Gazette substitute Official Gazette .

Section 3-C. For Code of Criminal Procedure, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 5. In sub-section (2), for section 61 of the Code of Criminal Procedure, 1989 substitute section 57 of the Code of Criminal Procedure, 1973 (2 of 1974) .

Section 8. For Code of Criminal Procedure, 1989 and section 30 substitute Code of Criminal Procedure, 1973 (2 of 1974) and section 29 respectively.

Section 9. In sub-section (2), for Code of Criminal Procedure, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 10. For Code of Criminal Procedure, 1989 , wherever occurring substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 12. In sub-section (2), for section 439 of Code of Criminal Procedure 1989 substitute section 401 of Code of Criminal Procedure, 1973 (2 of 1974) .

Section 15. For Evidence Act, 1977 substitute Indian Evidence Act, 1872 (1 of 1872) .

Section 17. For Code of Criminal Procedure, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 18. For Code of Criminal Procedure, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 19. For Code of Criminal Procedure, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Throughout the Ordinance, for State or State of Jammu and Kashmir substitute Union territory of Jammu and Kashmir and Government shall be construed to mean Government of the Union territory of Jammu and Kashmir .

Section 4. In sub-section (2), for Code of Criminal Procedure, 1989 substitute Code of Criminal

Procedure, 1973 (2 of 1974) .

Section 5. For Code of Criminal Procedure, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 6. In sub-section (2), for Code of Criminal Procedure, 1989 substitute Code of Criminal

Procedure, 1973 (2 of 1974) .

Section 7. For Code of Criminal Procedure, 1989 wherever occurring, substitute Code of Criminal

Procedure, 1973 (2 of 1974) .

Section 9. For section 439 of Code of Criminal Procedure, 1989 substitute section 401 of Code of

Criminal Procedure 1973 (2 of 1974) .

Section 12. For Evidence Act, 1977 substitute Indian Evidence Act, 1872 (1 of 1872) .

Section 13. In sub-section (4), for Code of Criminal Procedure, 1989 substitute Code of Criminal

Procedure, 1973 (2 of 1974) .

Section 15. For Code of Criminal Procedure, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 16. For Code of Criminal Procedure, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Repeal as a whole.

Throughout the Act, Government shall be construed to mean Government of the Union territory of Jammu and Kashmir .

Preamble. For Jammu and Kashmir State substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for whole of the territories of the State substitute whole of the Union territory of Jammu and Kashmir .

Section 3. In section 3,

(i) in clauses (11), (12) and (13), for State territory substitute territory of the Union territory of Jammu and Kashmir ; and

(ii) in clause (18), for State Government and Government Gazette substitute Government of the Union territory of Jammu and Kashmir and Official Gazette respectively.

Sections 5, 6 and 8. For State substitute Union territory of Jammu and Kashmir .

Section 11. In the second proviso, for territories of the State substitute Union territory of Jammu and Kashmir .

Section 11-A. In sub-section (2), for State Government substitute Government .

Section 14-A. For in the State substitute in the Union territory of Jammu and Kashmir .

Section 16. For in the territories of the State or imported into or exported from the State substitute in the territories of the Union territory of Jammu and Kashmir or imported into or exported from the Union territory .

Section 16-A. For State and Government Gazette substitute Union territory of Jammu and Kashmir and Official Gazette respectively.

Sections 17 and 24. For State wherever occurring substitute Union territory of Jammu and Kashmir .

Section 32. (i) For Criminal Procedure Code, 1989 substitute Criminal Procedure Code, 1973(2 of 1974) ; and (ii) omit the proviso.

Section 34. For State wherever occurring, substitute Union territory of Jammu and Kashmir .

Section 38. For Criminal Procedure Code, 1989 substitute Criminal Procedure Code, 1973 (2 of 1974) .

Section 39. For Chapter XXX of the Code of Criminal Procedure, 1989 substitute Chapter XXXIII of the Code of Criminal Procedure, 1973 (2 of 1974) .

Section 56-B. In sub-section (2), for Criminal Procedure Code, 1989 substitute Criminal Procedure Code, 1973 (2 of 1974) .

Section 61. (i) In sub-section (1), for Ranbir Penal Code , wherever occurring, substitute Indian Penal Code (45 of 1860) ; and

(ii) in sub-section (2), in clause (a), for Criminal Procedure Code, 1989 substitute Criminal Procedure Code, 1973 (2 of 1974) .

Section 64. For Jammu and Kashmir Government substitute Government of the Union territory of Jammu and Kashmir .

Throughout the Act, for Government and Government Gazette substitute Government of the Union territory of Jammu and Kashmir and Official Gazette respectively.

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. In clause (e), for Forest Act, Samvat, 1987 substitute Indian Forest Act, 1927 (16 of 1927) .

Section 3. For State wherever occurring, substitute Union territory of Jammu and Kashmir .

Section 4. In sub-section (2), for State substitute Union territory of Jammu and Kashmir .

Section 7. In sub-section (2), in clause (d), for State substitute Union territory of Jammu and Kashmir .

Throughout the Act, Government means Government of the Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for the whole of the State substitute the whole of the Union territory of Jammu and Kashmir .

Repeal as a whole.

Section 1. In sub section (1), omit State .

Section 2. (i) In clause (a), omit State ;

(ii) in clause (b), omit State ;

(iii) in clause (d), for Government of Jammu and Kashmir substitute Government of Union territory of Jammu and Kashmir ; and

(iv) in clause (g), for Government Gazette substitute Official Gazette .

Section 3. In sub-section (1), omit State .

Section 10. For State wherever occurring, substitute Union territory of Jammu and Kashmir .

Section 11. (i) in sub-section (2), in clause (a), for State substitute Union territory of Jammu and Kashmir ; and

(ii) in sub-section (2), in clause (b), for State Government substitute Government of the Union territory of Jammu and Kashmir .

Section 13. In sub-section (1), for Government wherever occurring, substitute Government of Union territory of Jammu and Kashmir ; and for Legislature substitute Legislative Assembly .

Section 15. For section 21 of the Ranbir Penal Code substitute section 21 of the Indian Penal Code (45 of 1860) .

Section 1. (i) In sub-section (2), for whole State substitute Union territory of Jammu and Kashmir .

(ii) omit sub-section (3).

Section 2. After clause (d), insert

(dd) Government means Government of the Union territory of Jammu and Kashmir .

Section 13. In sub-section (1), for Government Gazette substitute Official Gazette .

Section 14. For Consolidated Fund of the State substitute Consolidated Fund of the Union territory of Jammu and Kashmir .

Section 16. For Government Gazette , wherever occurring substitute Official Gazette .

Section 17. In sub-section (2), in clause (f), for the Jammu and Kashmir Arbitration Act, Samvat, 2002 substitute the Arbitration and Conciliation Act, 1996 (26 of 1996) .

Section 19. For The Code of Civil Procedure, Samvat, 1977 substitute The Code of Civil Procedure, 1908 (5 of 1908) .

Section 21. For The Jammu and Kashmir State Ranbir Penal Code, Samvat, 1989 substitute Indian Penal Code (45 of 1860) .

Section 2. (i) For clause (b), substitute

(b) budget means the Annual Financial Statement laid before the Legislative Assembly of the Union territory of Jammu and Kashmir under section 41 of the Jammu and Kashmir Reorganisation Act, 2019 (34 of 2019). ;

(ii) for clause (j), substitute

(j) Government means Government of the Union territory of Jammu and Kashmir .

Section 5. For Legislature and each House of State Legislature substitute Legislature of the Union territory of Jammu and Kashmir and Legislative Assembly of the Union territory of Jammu and Kashmir respectively.

Section 6. For State economy and State Government substitute economy of Union territory of Jammu and Kashmir and Government of the Union territory of Jammu and Kashmir respectively.

Section 9. In sub-section (2), in clause (h) in the second proviso, for before each House of State Legislature substitute before Legislative Assembly of the Union territory of Jammu and Kashmir .

Section 11. (i) In sub-section (1), for before each House of State Legislature substitute before Legislative Assembly of the Union territory of Jammu and Kashmir ;

(ii) in sub-section (2), in the proviso, for Consolidated Fund of the State under sub- section (3) of section 79 of the Constitution of Jammu and Kashmir substitute Consolidated Fund of the Union territory of Jammu and Kashmir under sub-section (3) of section 41 of the Jammu and Kashmir Reorganisation Act, 2019 (34 of 2019) ;

(iii) in sub-section (5), for in each House of State Legislature substitute before Legislative Assembly of the Union territory of Jammu and Kashmir .

Section 12. For Government Gazette substitute Official Gazette .

Section 13. For before each House of State Legislature and the Houses wherever occurring substitute respectively before Legislative Assembly of the Union territory of Jammu and Kashmir and the Legislative Assembly .

Section 16. (i) In sub-section (1), for Government Gazette substitute Official Gazette .

(ii) In sub-section (2), for State Legislature substitute Legislative Assembly of the Union territory of Jammu and Kashmir .

Throughout the Act, for Government Gazette substitute Official Gazette .

Section 2. In clause (g), for Government of Jammu and Kashmir substitute Government of the Union territory of Jammu and Kashmir .

Section 12. In sub-section (3), for The Limitation Act, Svt. 1995 substitute The Limitation Act, 1963 (36 of 1963) .

Section 17. For Code of Criminal Procedure, Samvat 1989 substitute Code of Criminal Procedure, 1973(2 of 1974) .

Section 18. (i) In sub-section (1), for Code of Criminal Procedure, Samvat 1989 substitute Code of Criminal Procedure, 1973(2 of 1974) .

(ii) in sub-section (3), for section 403 of the Code of Criminal Procedure, Samvat 1989 substitute section 300 of the Code of Criminal Procedure, 1973(2 of 1974) .

Section 19. Omit State .

Section 21. For Ranbir Penal Code, Samvat 1989 substitute Indian Penal Code, (45 of 1860) .

Section 28. For Code of Criminal Procedure, Samvat 1989 substitute Code of Criminal Procedure, 1973(2 of 1974) .

Repeal as a whole.

Throughout the Act, for State substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for whole of the Jammu and Kashmir State substitute whole of the Union territory of Jammu and Kashmir .

Section 2. (i) In clause (d),

(a) in sub-clause (i), for demarcated forest , undemarcated forest and the Jammu and Kashmir Forest Act, Samvat, 1987 substitute Reserved forest , Protected forest and the Indian Forest Act, 1927 (16 of 1927) respectively; and

(b) in sub-clause (ii), for the Jammu and Kashmir Wildlife (Protection) Act, 1978 substitute the Wildlife (Protection) Act, 1972(53 of 1972) ;

(ii) in clause (e), for the Government of Jammu and Kashmir substitute the Government of Union territory of Jammu and Kashmir ; and

(iii) in clause (h), for the Jammu and Kashmir Wildlife (Protection) Act, 1978 or the Jammu and Kashmir Forest Act, Samvat, 1987 substitute the Wildlife (Protection) Act, 1972(53 of 1972) or the Indian Forest Act, 1927 (16 of 1927) .

Section 6. In sub-section (2), for the State Government substitute the Government of the Union territory of Jammu and Kashmir .

Section 7. In sub-section (1), for section 126 of the Constitution of Jammu and Kashmir substitute

article 311 of the Constitution of India .

Section 10. (i) In sub-section (1), in clause (i), for the Jammu and Kashmir Forest Act, Samvat, 1987 and the Jammu and Kashmir Wildlife (Protection) Act, 1978 , substitute the Indian Forest Act, 1927(16 of 1927) and the Wildlife (Protection) Act, 1972(53 of 1972) respectively.

(ii) in sub-section (9), for the Code of Criminal Procedure, Samvat, 1989, substitute

the Code of Criminal Procedure, 1973(2 of 1974) .

Section 11. In sub-section (2), for the Code of Criminal Procedure, Samvat, 1989 , substitute the Code of Criminal Procedure, 1973(2 of 1974) .

Section 16. In sub-section (2), for the Code of Criminal Procedure, Samvat, 1989, substitute the Code of Criminal Procedure, 1973(2 of 1974) .

Section 18. In sub-section (4), for each House of the State Legislature and both Houses agree substitute Legislative Assembly of the Union territory of Jammu and Kashmir and Legislative Assembly agrees respectively.

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. After clause (c), insert

(cc) Government means the Government of the Union territory of Jammu and Kashmir .

Section 7. For State , wherever occurring, substitute Union territory of Jammu and Kashmir .

Section 17. For the Code of Criminal Procedure, Samvat, 1989 substitute the Code of Criminal Procedure, 1973 (2 of 1974) .

Section 18. For section 21 of the Jammu and Kashmir State Ranbir Penal Code substitute section 21 of the Indian Penal Code (45 of 1860) .

Section 21. In sub-section (3), for before each House of the State Legislature substitute the Legislative Assembly of the Union territory of Jammu and Kashmir .

Section 1. In sub section (2), for the whole State substitute the whole of the Union territory of Jammu and Kashmir .

Section 4. For the Code of Criminal Procedure, Samvat 1989 substitute the Code of Criminal Procedure, 1973 (2 of 1974) .

Repeal as a whole.

Throughout the Act, for State , Government and Government Gazette , wherever occurring, substitute Union territory of Jammu and Kashmir , Government of the Union territory of Jammu and Kashmir and Official Gazette respectively.

Throughout the Act, for Governor , State and Government wherever occurring, substitute Lieutenant Governor , Union territory of Jammu and Kashmir and Government of the Union territory of Jammu and Kashmir .

Long title. For Jammu and Kashmir Governor substitute Lieutenant Governor of the Union territory of Jammu and Kashmir .

Section 2. In the Explanation, for State Ranbir Penal Code substitute Indian Penal Code (45 of 1860) .

Throughout the Act, for State and Government wherever occurring, substitute Union territory of Jammu and Kashmir and Government of the Union territory of Jammu and Kashmir .

Section 1. In sub section (2), for whole of the Jammu and Kashmir State substitute whole of the Union territory of Jammu and Kashmir .

Section 2. For Code of Criminal Procedure, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 18. In sub section (2), for Code substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 21. For Ranbir Penal Code (Act XII of 1989) substitute Indian Penal Code (45 of 1860) .

Section 24. In sub-sections (1) and (2), for section 565 of the State Code substitute section 356 of the Code of Criminal Procedure, 1973 (2 of 1974).

Schedule. (i) In clauses (1) and (2), for Ranbir Penal Code (Act XII of 1989) substitute Indian Penal Code ( 45 of 1860) ;

(ii) in clause (3), for The Public Gambling Act 1977 (XVIII of 1977) substitute Public Gambling Act 1867 (3 of 1867) ; and

(iii) in clause (4), for Essential Supplies (Temporary Powers) Ordinance (Ordinance No.1 of 2003 substitute Essential Commodities Act, 1955 (10 of 1955) .

Section 1. In sub-section (2), for whole of the State substitute whole of the Union territory of Jammu and Kashmir.

Section 2. After clause (c), insert

(cc) Government means the Government of the Union territory of Jammu and Kashmir. .

Section 10. In sub-section (2), for State Ranbir Penal Code, Samvat 1989 , substitute Indian Penal Code(45 of 1860) .

Section 12. In sub-section (2), for sections 102 and 103 of the Code of Criminal Procedure, Samvat 1989 substitute section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) .

Throughout the Act, for State substitute Union territory of Jammu and Kashmir .

Section 2. For clause (h), substitute

(h) Government means the Government of Union territory of Jammu and Kashmir. .

Section 15. In sub-section (1), for five thousand rupees substitute fifty thousand rupees .

Section 1. In sub-section (2), for whole of Jammu and Kashmir State substitute whole of the Union territory of Jammu and Kashmir .

Section 2. After the opening paragraph, insert

Government means the Government of the Union territory of Jammu and Kashmir.

Throughout the Act, for Government wherever occurring substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for whole of the State substitute whole of the Union territory of Jammu and Kashmir .

Section 6-B. In sub-section (1), for Ranbir Penal Code 1989 substitute Indian Penal Code (45 of 1860) .

Section 6-C. In sub-section (2), for Code of Criminal Procedure, Samvat, 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 1. In sub section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. In clause (12), for a Town Area Committee or a notified Area Committee substitute

a Municipal Corporation or Council or Committee .

Section 36. In sub-section (4), for sections 193 and 228 of the Ranbir Penal Code substitute sections 193 and 228 of the Indian Penal Code (45 of 1860) .

Section 39. For the Jammu and Kashmir Houses and Shops Rent Control Act, 1966 substitute

the Jammu and Kashmir Residential and Commercial Tenancy Act, 2012 .

Section 40. For Transfer of Property Act, Svt. 1977 substitute Transfer of Property Act, 1882 (4 of 1882) .

Section 64. For Ranbir Penal Code substitute Indian Penal Code (45 of 1860) .

Preamble. For State substitute Union territory of Jammu and Kashmir .

Section 1. (i) In sub-section (2), for whole of Jammu and Kashmir State substitute whole of the Union territory of Jammu and Kashmir ;

(ii) in sub-section (3), for Government Gazette substitute Official Gazette .

Section 6. In sub-section (2), for Ranbir Penal Code, 1989 substitute Indian Penal Code (45 of 1860) .

Repeal as a whole.

Section 2. (i) For clause (b), substitute

(b) Board means Board of Waqf established under section 13 of the Waqf Act,1995 (43 of 1955) ; and

(ii) for clause (h), substitute

(h) State means the Union territory of Jammu and Kashmir. .

Section 8. (i) In sub-section (1), for the Chief Minister substitute the Lieutenant Governor of the Union territory of Jammu and Kashmir ; and

(ii) for sub-section (4), substitute

(4) There shall be a Dean for each Faculty of Basic Disciplines (Engineering, Science Management and Humanities and Social Sciences) who shall be appointed in such manner and with such powers and duties as may be prescribed by the Statutes, and there shall be Head for each School of Study who shall be appointed in such manner and with such powers and duties as may be prescribed by the Statutes. .

Section 27. For Government Gazette substitute Official Gazette .

Schedule In clause (5), for sub-clause (i), substitute

(i) The Vice-Chancellor of a University shall in case he is whole- time paid officer, receive salary not exceeding the limit prescribed by the University Council and other facilities as the Chancellor may determine, in addition to free residential accommodation .

Section 1. In sub-section (2), for whole of the State substitute whole of the Union territory of Jammu and Kashmir .

Section 3. In clause (4) for Jammu and Kashmir Forest Act, 1987 substitute Indian Forest Act, 1927 (16 of 1927) .

Section 25. For Code of Criminal Procedure substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 32. For Code of Criminal Procedure substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 8. For State wherever occurring substitute Union territory of Jammu and Kashmir .

Section 10. For Governor substitute Lieutenant Governor of the Union territory of Jammu and Kashmir .

Section 11. For Jammu and Kashmir State substitute Union territory of Jammu and Kashmir .

Section 12. In sub-section (5), in the second proviso;

(i) for five years substitute three years ; and

(ii) omit wherever occurring in consultation with the Pro-Chancellor and also omit who is or has been a Judge of the High Court .

Section 16. In sub-section (1), for Secretary to Government substitute Administrative Secretary .

Repeal as a whole.

Throughout the Act,

(i) For the State substitute the Union territory of Jammu and Kashmir ;

(ii) for both the Houses of State Legislature substitute Legislative Assembly of the Union territory of Jammu and Kashmir ;

Section 1. In sub-section (2), for the whole State substitute the Union territory of Jammu and Kashmir .

Section 32. For Jammu and Kashmir State Ranbir Penal Code Samvat 1989 substitute Indian Penal Code (45 of the 1860) .

Repeal as a whole for the Union territory of Jammu and Kashmir.

Repeal as a whole for the Union territory of Jammu and Kashmir.

Throughout the Act, for State and Government wherever occurring, substitute Union territory of Jammu and Kashmir and Government of the Union territory of Jammu and Kashmir respectively.

Section 1. In sub section (2), for whole of the State substitute whole of the Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for Government Gazette substitute Official Gazette .

Repeal as a whole.

Section 3. In sub-section (1-A), insert

Provided that the total pension shall not exceed rupees seventy-five thousand per mensem.

Section 3-C. Omit.

Throughout the Act, for Government Gazette wherever occurring substitute Official Gazette .

Preamble and long title. For State Legislature substitute Legislative Assembly of the Union territory .

Section 2. In clause (a), for Jammu and Kashmir State Legislature substitute the Legislative

Assembly of the Union territory of Jammu and Kashmir .

Section 3. (i) For the Jammu and Kashmir State Legislature , wherever occurring, substitute

Legislative Assembly of the Union territory of Jammu and Kashmir ;

(ii) in clause (b), for either House of the Jammu and Kashmir State Legislature substitute Legislative Assembly of the Union territory of Jammu and Kashmir ;

(iii) in clause (d), for State substitute Union territory ;

(iv) in sub-clause (ii) of clause (dd), for State substitute Union territory ;

(v) omit sub-clauses (xix) and (xx) of clause (h);

(vi) in clause (i), for under the Jammu and Kashmir Societies Registration Act, Samvat 1998 or any other law substitute under any law in force in the Union territory of Jammu and Kashmir .

Throughout the Act, for the Jammu and Kashmir State Legislature substitute the Legislative Assembly of the Union territory of Jammu and Kashmir .

Throughout the Act, for State , substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for whole of Jammu and Kashmir State substitute whole of the Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 6. (i) In sub-section (2), omit the proviso; and

(ii) after sub-section (2), insert

(3) The Competent authority shall prepare the details of immovable property of migrants in such format, as may be prescribed, and take appropriate action to evict unauthorised occupant of such migrant property including such action as provided in section 5.

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 3. (i) In sub-section (1), in clause (a), omit exclusive of tax on income leviable under the Income Tax Act, 1961 ;

(ii) omit sub-section (1-a) ;

(iii) in sub-section (2), for State Government substitute the Government of the Union territory of Jammu and Kashmir ;

(iv) in sub-section (3), in the proviso for Governor substitute Lieutenant Governor of the Union territory of Jammu and Kashmir .

Section 3-A. For Governor substitute Lieutenant Governor of the Union territory of Jammu and Kashmir .

Section 3-B. For Governor substitute Lieutenant Governor of the Union territory of Jammu and Kashmir .

Section 4. For Governor wherever occurring substitute Governor of the Union territory of Jammu and Kashmir .

Repeal as a whole.

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. (i) For clause (5), substitute

(5) Government means the Government of the Union territory of Jammu and Kashmir ;

(ii) in clause (8), in sub-clause (n), for Jammu and Kashmir Societies Registration Act, Samvat 1998 substitute Societies Registration Act, 1860 (21 of 1860) ;

(iii) in clause (9), for the Jammu and Kashmir Legal Services Authority Act, 1997 substitute the Legal Services Authority Act, 1987 (39 of 1987) .

Section 3. For Government Gazette substitute Official Gazette .

Section 8. For Code of Criminal Procedure, Samvat 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 10. (i) in sub-section (5), for Code of Civil Procedure, 1977 substitute Code of Civil Procedure, 1908 (5 of 1908) ;

(ii) in sub-section (6), for Code of Civil Procedure, 1977 substitute Code of Civil Procedure, 1908 (5 of 1908) .

Section 26. For Ranbir Penal Code substitute Indian Penal Code (45 of 1860)

Section 28. (i) In sub-section (1), for Government Gazette substitute Official Gazette ;

(ii) in sub-section (3), for each House of State Legislature and both Houses wherever occurring substitute respectively Legislative Assembly of the Union territory of Jammu and Kashmir and Legislative Assembly .

Section 29. For Government Gazette substitute Official Gazette .

Section 30. For in the table of both the Houses of State Legislature substitute before the Legislative Assembly of the Union territory of Jammu and Kashmir .

Section 3-A. In sub-section (1), for State and Government Gazette substitute respectively Union territory of Jammu and Kashmir and Official Gazette ;

Section 11. For Code of Criminal Procedure, 1989 wherever occurring substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 12. For Code of Criminal Procedure, 1989 wherever occurring substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 13. For Code of Criminal Procedure, 1989 wherever occurring substitute Code of Criminal Procedure, 1973 (2 of 1974) .

Section 15. For Code of Criminal Procedure, 1989 wherever occurring substitute Code of Criminal Procedure,1973 (2 of 1974) .

Section 22-C. For the Limitation Act, Samvat, 1995 substitute the Limitation Act, 1963 (36 of 1963) .

Throughout the Act, for the Jammu and Kashmir State or the State of Jammu and Kashmir substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. (i) In clause (i), for the Jammu and Kashmir Motor Vehicles Act, Samvat,1998 , substitute the Motor Vehicles Act,1988 (59 of 1988) ;

(ii) after clause (i), insert

(ia) Government means the Government of the Union territory of Jammu and Kashmir ; and

(iii) in clauses (VI), (VII) and (VIII), for the Jammu and Kashmir Motor Vehicles Act, Samvat 1998 substitute the Motor Vehicles Act, 1988 (59 of 1988) .

Section 3. In sub-section (2), omit the proviso.

Section 4. (i) In sub-section (1), in clause (C), omit (not exceeding the maximum specified in Schedule II) ; and

(ii) in sub-section (3), in sub-clause (ii) of clause (a), for the Jammu and Kashmir Motor Vehicles Act, Samvat, 1998 substitute the Motor Vehicles Act, 1988 (59 of 1988) .

Throughout the Act, for the State substitute the Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for the Jammu and Kashmir State substitute the Union territory of Jammu and Kashmir .

Section 2. For the State substitute the Union territory of Jammu and Kashmir .

Section 3. After clause (2), insert

(2a) Government means the Government of the Union territory of Jammu and Kashmir .

Section 11. For the Criminal Procedure Code, Samvat 1989 substitute the Criminal Procedure Code, 1973 (2 of 1974) .

Section 15. In sub-section (1), in the proviso, for the Criminal Procedure Code, Samvat 1989 substitute

the Criminal Procedure Code, 1973 (2 of 1974) .

Section 16. For Chapter XIX of Criminal Procedure Code, Samvat 1989 substitute Chapter XVII of the Criminal Procedure Code, 1973 (2 of 1974) .

Throughout the Act, for Government Gazette , Governor and State substitute Official Gazette , Lieutenant Governor and Union territory of Jammu and Kashmir .

Section 2. (i) In clause (e), for Chapter IX of the Jammu and Kashmir State Ranbir Penal Code, Samvat, 1989 or under the Jammu and Kashmir Prevention of Corruption Act, Samvat, 2006 substitute Chapter IX of the Indian Penal Code (45 of 1860) or under the Prevention of Corruption Act, 1988 (49 of 1988) ;

(ii) in clause (f), for the Government of Jammu and Kashmir substitute the Government of the Union territory of Jammu and Kashmir ; and

(iii) omit clause (p).

Section 3. In sub-section (1),

(i) in the first proviso, for Judge of a High Court or is eligible to be appointed as Judge of High Court substitute Judge of a High Court or is eligible to be appointed as Judge of High Court or who has held the post of Commissioner or Secretary to the Government or equivalent rank ; and

(ii) in the second proviso, for the Governor shall consult the Chairman of the Legislative Council substitute the Lieutenant Governor shall consult .

(iii) after the second proviso, insert

Provided also that during the continuation of Proclamation issued under section 73 of the Jammu and Kashmir Reorganisation Act, 2019(34 of 2019), the Ombudsman shall be appointed by the Lieutenant Governor on the recommendation of the Committee consisting of

(a) Advisors to the Lieutenant Governor (one of whom shall be nominated by the Lieutenant Governor, who shall be the Chairperson of the Committee); and

(b) Chief Secretary (Member-Secretary). .

Section 4. For sub-section (2), substitute

(2) The Ombudsman shall be entitled to pay and allowances as admissible to a Judge of the common High Court of Jammu and Kashmir. .

Section 8. For the Code of Civil Procedure, Samvat 1977 substitute the Code of Civil Procedure, 1908 (5 of 1908) .

Section 11. In sub-section (4), in clause (b), for the Jammu and Kashmir Commission of Inquiries Act, 1962 substitute the Commissions of Inquiry Act, 1952 (60 of 1952) .

Section 13. Omit sub-section (3).

Section 16. In sub-section (3), for the State Legislative Assembly substitute the Legislative Assembly of the Union territory of Jammu and Kashmir .

Preamble. For State substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. In clauses (b) and (c), for the Registration Act, Samvat 1977 wherever occurring substitute the Registration Act 1908 (16 of 1908) .

Section 6. For Evidence Act, 1977 substitute Indian Evidence Act, 1872 (1 of 1872) .

Preamble. For Jammu and Kashmir State substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. In clause (e), for Jammu and Kashmir State substitute Union territory of Jammu and Kashmir .

Section 6-B. In sub-section (2), for sections 102 and 103 of the Code of Criminal Procedure Samvat, 1989 substitute section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) .

Throughout the Act, any reference to Government and Government Gazette shall be construed to mean as Government of the Union territory of Jammu and Kashmir and Official Gazette respectively.

Section 3. In sub-section (1), for State of Jammu and Kashmir substitute Union territory of Jammu and Kashmir .

Section 4. In clause (v), omit and the Constitution of Jammu and Kashmir .

Section 8. For The Chief Minister substitute The Chief Justice .

Section 12. In sub-section (1), in clause (d), for the Chief Justice substitute the Chancellor .

Throughout the Act, for Government , Government Gazette and State substitute respectively Government of the Union territory of Jammu and Kashmir , Official Gazette and Union territory of Jammu and Kashmir .

Throughout the Act, for Land Acquisition Act or Land Acquisition Act, Svt. 1990 substitute the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013) .

Section 1. In sub-section (2), for whole of the State substitute whole of the Union territory of Jammu and Kashmir .

Section 2. In clause (a), for Jammu and Kashmir Municipal Act, 1998 substitute Jammu and Kashmir Municipal Act, 2000 .

Section 4. In clause (o), for the Jammu and Kashmir Municipal Act, 1998, the Town Area Act, 1997 and the Village Panchayat Act, 2008 substitute the Jammu and Kashmir Municipal Act, 2000 and Jammu and Kashmir Panchayati Raj Act, 1989 respectively.

Section 9. For sections 4 and 6 , wherever occurring including in the marginal heading, substitute sections 11 and 19 .

Section 10. For sections 15, 23 and 24 , wherever occurring, substitute sections 26, 27 and 28.

Throughout the Act, for Government Gazette and State wherever occurring substitute Official Gazette and Union territory of Jammu and Kashmir respectively.

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. Omit clause (k).

Section 6. In sub-section (4), for Code of Criminal Procedure, Samvat 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) and for section 98 substitute section 94 .

Section 9. In sub-section (1), for clause (iv), substitute

(iv) damage the lakes, rivers or wetland or other water channel, water-course or water source as defined in the Jammu and Kashmir Water Resources (Regulation and Management) Act, 2010 .

Section 10. (i) In sub-section (1), for Rs. 5000/- substitute Rs. 50,000/- ; and

(ii) in sub-section (2), for may extend upto Rs.10,000/- substitute not less than Rs. 10,000/- .

Section 12. For sections 260 to 265 of the Code of Criminal Procedure, Samvat 1989 substitute sections 260, 262 to 265 of the Code of Criminal Procedure, 1973 (2 of 1974) .

Throughout the Act, for State and Government wherever occurring substitute Union territory of Jammu and Kashmir and Government of the Union territory of Jammu and Kashmir respectively.

Throughout the Act, for Governor and State wherever occurring, substitute Lieutenant Governor and Union territory of Jammu and Kashmir respectively.

Section 2. (i) In sub-clause (e), for Jammu and Kashmir State Ranbir Penal Code, Samvat 1989 substitute Indian Penal Code (45 of 1860) ; and

(ii) in clause (f), for Government of Jammu and Kashmir substitute Government of the Union territory of Jammu and Kashmir .

Section 3. In sub-section (1),

(i) in the second proviso, omit Chairman of the Legislative Council ;

(ii) in third proviso, substitute the sign full stop (.) at the end by the sign colon (:) and thereafter insert

Provided that during the continuation of Proclamation issued under section 73 of the Jammu and Kashmir Reorganisation Act, 2019(34 of 2019), the Ombudsman shall be appointed by the Lieutenant Governor on the recommendation of the Committee consisting of

(a) Advisors to the Lieutenant Governor (one of whom shall be nominated by the Lieutenant Governor, who shall be the Chairperson of the Committee); and

(b) Chief Secretary (Member-Secretary). .

Section 8. For Code of Civil Procedure, Samvat 1977 substitute Code of Civil Procedure, 1908 (5 of 1908) .

Section 11. In sub-section (4), for Jammu and Kashmir Commission of Inquires Act, 1962 substitute The Commission of Inquiry Act, 1952 (60 of 1952) .

Section 13. Omit sub-section (3).

Preamble. For State substitute Union territory of Jammu and Kashmir .

Throughout the Act, for State substitute Union territory of Jammu and Kashmir.

Section 2. In clause (d),

(i) in sub-clause (ii), for clause (d) of section 2 the Jammu and Kashmir Homeopathic Practitioners Act, 2003(Act No. VIII of 2003) substitute clause (d) of section 2 the Homoeopathy Central Council Act, 1973 (59 of 1973) ; and

(ii) in sub-clause (iii), for clauses (2) and (3) respectively of section 2 of the Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959 (Act No. XXVI of 1959) substitute provisions of the Indian Medicine Central Council Act, 1970 (48 of 1970).

Section 5. Omit clause (a).

Section 31. In sub-section (3), for the Code of Criminal Procedure Samvat 1989 substitute the Code of Criminal Procedure, 1973 (2 of 1974) .

Section 32. In sub-section (4), for State Ranbir Penal Code substitute Indian Penal Code (45 of 1860) .

Section 38. In sub-section (3), for Evidence Act, Samvat 1977 substitute Indian Evidence Act, 1872 (1 of 1872) .

Section 42. For Evidence Act, Samvat 1977 , the Public Servants (Inquiries) Act, Svt. 1977 and the Code of Civil Procedure substitute respectively Indian Evidence Act, 1872 (1 of 1872) , the Public Servants (Inquiries) Act, 1850 (37 of 1850) and the Code of Civil Procedure, 1908 (5 of 1908) .

Section 12. In sub-section (5), for the words the Code of Civil Procedure Samvat, 1977 substitute

the Code of Civil Procedure 1908 ( 5 of 1908) .

Section 16-B. For the words Limitation Act, Samvat 1995 substitute Limitation Act, 1963 (36 of 1963) .

Throughout the Act, for the State substitute the Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for the whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 16. In sub-section (4), for each House of the State Legislature substitute Legislative Assembly of the Union territory of Jammu and Kashmir. .

Repeal as a whole.

Throughout the Act, for State and Code of Criminal Procedure Samvat 1989 substitute respectively Union territory of Jammu and Kashmir and Code of Criminal Procedure, 1973(2 of 1974)

Throughout the Act, for State substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for the whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for the whole of the State of Jammu and Kashmir substitute the whole of the Union territory of Jammu and Kashmir .

Section 4. In sub-section (2), for the words section 61 of the Code of Criminal Procedure Svt. 1989 substitute section 57 the Code of Criminal Procedure, 1973 (2 of 1974) .

Section 1. In sub-section (2), for the whole of the State of Jammu and Kashmir substitute the whole of the Union territory of Jammu and Kashmir .

Section 2. In sub-section (2), for whole of Jammu and Kashmir State substitute whole of the Union territory of Jammu and Kashmir .

Section 2. (i) In clause (b), for Government Gazette substitute Official Gazette and for section 96 of Constitution of Jammu and Kashmir substitute article 217 of the Constitution of India .

(ii) In clause (c), for Code of Criminal Procedure, Samvat 1989 substitute Code of Criminal Procedure, 1973 (2 of 1974) .

(iii) after clause (c), insert

(d) Government means Government of the Union territory of Jammu and Kashmir .

Section 11. For Evidence Act, Samvat 1977 substitute Indian Evidence Act, 1872 (1 of 1872) .

Section 12. Omit or to make any order under section 491 of the Code .

Section 1. In sub-section (2), for the State of Jammu and Kashmir substitute the Union territory of Jammu and Kashmir .

Section 2. (i) After clause (f), insert

(ff) Government means Government of the Union territory of Jammu and Kashmir .

(ii) in clause (l), for the State Legislature substitute the Legislative Assembly of the Union territory of Jammu and Kashmir .

Section 7. For the Code of Criminal Procedure, Samvat 1989 substitute the Criminal Procedure Code, 1973(2 of 1974) .

Section 8. (i) For the Code of Criminal Procedure, Samvat 1989 substitute the Criminal Procedure Code, 1973(2 of 1974) ; and

(ii) in clause (iii), for under section 259-A of the Criminal Procedure Code, Samvat 1989 substitute under Chapter XIX of the Criminal Procedure Code, 1973(2 of 1974) .

Section 10. For section 21 of the Ranbir Penal Code substitute section 21 of the Indian Penal Code(45 of 1860) .

Throughout the Act, for Government Gazette wherever occurring, substitute Official Gazette .

Preamble. For State substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for the State of Jammu and Kashmir substitute the Union territory of Jammu and Kashmir .

Section 2. (i) for clause (f), substitute

(f) Government means the Government of the Union territory of Jammu and Kashmir .

(ii) for clause (i), substitute

(i) State means the Union territory of Jammu and Kashmir.

Section 17. In sub-sections (1) and (2), for State substitute Union territory of Jammu and Kashmir .

Section 19. For the Code of Civil Procedure, Samvat 1977 substitute the Code of Civil Procedure, 1908 (5 of 1908) .

Section 1. In sub-section (2), for whole of the Jammu and Kashmir State substitute whole of the Union territory of Jammu and Kashmir .

Section 3. In clause under the heading Minor , for The Majority Act, 1977, substitute the Majority Act, 1875 (9 of 1875) .

Section 5. For State substitute Union territory of Jammu and Kashmir .

Section 54. In Para (4), for the Ranbir Penal Code substitute the Indian Penal Code (45 of 1860) .

Section 55. For the Code of Civil Procedure, Samvat 1977 substitute the Code of Civil Procedure, 1908(5 of 1908) .

Section 59. In Para (5), for the whole of State substitute the whole of theUnion territory of Jammu and Kashmir .

Section 60. In sub-section (2), in example, for the whole of the State substitute the whole of the Union territory of Jammu and Kashmir .

Section 65. For State substitute Union territory of Jammu and Kashmir .

Section 83. For the Code of Civil Procedure , wherever occurring, substitute the Code of Civil Procedure, 1908 (5 of 1908) .

Section 86. For the Code of Civil Procedure , wherever occurring, substitute the Code of Civil Procedure, 1908 (5 of 1908) .

Section 89. For the Ranbir Penal Code substitute the Indian Penal Code (45 of 1860) .

Section 98. (i) In sub-section (3), for sections 176 and 177 of the Ranbir Penal Code substitute

sections 176 and 177 of the Indian Penal Code (45 of 1860) ; and

(ii) in sub-section (4), for section 193 of the Code substitute section 193 of the Indian Penal Code (45 of 1860) .

Section 99. For State , wherever occurring, substitute Union territory of Jammu and Kashmir .

Section 145-A. For State , wherever occurring, substitute Union territory of Jammu and Kashmir .

Section 150. For State substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. (i) in clause (g), for the two Houses of the State Legislature and the State Legislature substitute the Legislative Assembly of the Union territory of Jammu and Kashmir and the Legislature of the Union territory of Jammu and Kashmir respectively;

(ii) for clause (j), substitute

(j) Government means the Government of the Union territory of Jammu and Kashmir ; and

(iii) for clause (p), substitute

(p) State means the Union territory of Jammu and Kashmir .

Section 11. For Code of Civil Procedure, Samvat 1977 substitute Code of Civil Procedure, 1908 (5 of 1908) .

Section 20. For State Legislature and each House of the State Legislature substitute the Legislature of the Union territory of Jammu and Kashmir and the Legislative Assembly of the Union territory of Jammu and Kashmir respectively.

Throughout the Act, for State and Government Gazette , wherever occurring, substitute Union territory of Jammu and Kashmir and Official Gazette respectively.

Section 1. In sub-section (2), for whole of the State of Jammu and Kashmir substitute whole of the Union territory of Jammu and Kashmir .

Section 2. For clause (b), substitute

(b) Government means the Government of the Union territory of Jammu and Kashmir .

Throughout the Act, for State or State of Jammu and Kashmir , wherever occurring, substitute Union territory of Jammu and Kashmir .

Section 1. In sub-section (2), for Government Gazette substitute Official Gazette .

Repeal as a whole.

Repeal as a whole.

Throughout the Act, for the State substitute the Union territory of Jammu and Kashmir

Section 2. In clause (28), omit who is a permanent resident of the State of Jammu and Kashmir and .

Section 3. (i) In sub-section (1), omit who is a permanent resident of the State of Jammu and Kashmir and ;

(ii) in sub-section (2), omit the second proviso; and

(iii) in sub-section (8), for the Jammu and Kashmir Registration Act, 1977 substitute

the Registration Act, 1908 (16 of 1908) .

Section 5. In sub-section (1), omit clause (IV).

1. Vide Notification No. S.O. 1229(E), dated 31-3-2020, published in the Gazette of India, Extra., Part II, Section 3(ii), No. 1093, dated 31-3-2020.