Section 15A — Nomination of Kashmiri Migrants.

1 [ 15A. Nomination of Kashmiri Migrants.— Notwithstanding anything contained in sub-section (3) of section 14, the Lieutenant Governor of the Union territory of Jammu and Kashmir may nominate not more than two members, one of whom shall be a woman, from the community of Kashmiri Migrants, to the Jammu and Kashmir Legislative Assembly. Explanation. —For the purposes of this section, the term "Migran" shall have the same meaning as assigned to it in clause (e) of section 2 of the Jammu and Kashmir Migrant Immovable Property (Preservation, Protection and Restraint on Distress Sales) Act, 1997 (Jammu and Kashmir Act XVI of 1997).]

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