The Andhra Pradesh reorganization Act, 2014

23. Provisions as To Legislative Councils.

1.   On and from the appointed day, there shall be 50 seats in the Legislative Council of Andhra Pradesh and 40 seats in the Legislative Council of Telangana, respectively.

2.   In the Representation of the People Act, 1950,--

  i.  in the Third Schedule,--

a.  for the existing entry 1, the following entry shall be substituted, namely:--

1. Andhra Pradesh

50

17

5

5

17

6

( b ) after entry 7, the following entry shall be inserted, namely:-

7A. Telangana

40

14

3

3

14

6

  ii.  in the Fourth Schedule, after the heading "Tamil Nadu" and the entries relating thereunder, the following heading and the entries shall be inserted, namely:-

"TELANGANA

1. Municipal Corporations.

2. Municipalities.

3. Nagar Panchayats.

4. Cantonment Boards.

5. Zila Praja Parishads.

6. Mandal Praja Parishads.".

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