J&K Reorganisation (Removal of Difficulties) Second Order, 2019 — [Territory of Leh district shall constitute, Gilgit, Gilgit Wazarat, Chilas, Tribal territory & ‘Leh & Ladakh’ except present territory of Kargil]

S.O. 3979(E).—WHEREAS, the Jammu and Kashmir Reorganisation Act, 2019 (34 of 2019) (hereinafter referred to as the principal Act) received the assent of the President on the 9th day of August, 2019 and notified in the Official Gazette on the same day;

AND WHEREAS, the 31st day of October, 2019 has been notified as the appointed day for all purposes of the principal Act;

AND WHEREAS, the principal Act was enacted to provide for reorganisation of the existing State of Jammu and Kashmir into the Union territory of Jammu and Kashmir and the Union territory of Ladakh;

AND WHEREAS, clause (e) of Section 2 of the principal Act defines the “existing State of Jammu and Kashmir” as the ‘State of Jammu and Kashmir as existing immediately before the appointed day, comprising the territory immediately before the commencement of the Constitution of India in the Indian State of Jammu and Kashmir’;

AND WHEREAS, Section 3 of the principal Act provides that on and from the appointed day, the Union territory of Ladakh comprises the territories of “Kargil and Leh districts” of the existing State of Jammu and Kashmir;

AND WHEREAS, in view of the records of Survey of India existing before the commencement of the Constitution of India, clause (e) of section 2 and section 3 of the principal Act and the geographical aspects, there is a need to clarify the constituents of Leh district in the principal Act;

AND WHEREAS, the aforementioned difficulty has arisen in giving effect to various provisions of the principal Act;