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5. Amendment of the First Schedule to the Constitution.- In the First Schedule to the Constitution.- (a) in Part A, Entries 1 to 9 shall be renumbered as Entries 2 to 10 respectively, and before Entry 2 as so renumbered, the entry "1. Andhra" shall be inserted; (b) in Part A, in the description of the territories of States- (i) before the paragraph relating to the territory of the State of Assam, the following paragraph shall be inserted namely:- "The territory of the State of Andhra shall comprise the territories specified in sub-section (1) of section 3 of the Andhra State Act, 1953"; and (ii) at the end of the last paragraph, the following shall be added, namely:- "but in the case of the State of Madras shall not include the territories specified in sub-section (1) of section 3 and sub-section (1) of section 4 of the Andhra State Act, 1953"; and (c) in Part B, at the end of the paragraph containing the description of the Territories of States, the following shall be added, namely:- "and in the case of the State of Mysore shall also comprise the territory specified in sub-section (1) of section 4 of the Andhra State Act, 1953."    |
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