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The Andhra Pradesh reorganization Act, 2014 The House of the People 14. Representation in House of the People. On and from the appointed day, there shall be allocated 25 seats to the successor State of Andhra Pradesh, and 17 seats to the successor State of Telangana, in the House of the People, and the First Schedule to the Representation of the People Act, 1950 shall be deemed to be amended accordingly.    |
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