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The Andhra Pradesh reorganization Act, 2014 16. Provision as to sitting members. 1. Every sitting member of the House of the People representing a constituency which, on the appointed day by virtue of the provisions of section 14, stands allotted, with or without alteration of boundaries, to the successor States of Andhra Pradesh or Telangana, shall be deemed to have been elected to the House of the People by that constituency as so allotted. 2. The term of office of such sitting members shall remain unaltered.    |
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