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12. Provisions as to Legislative Assemblies.- (1) The number of seats as on the appointed day in the Legislative Assemblies of the States of Bihar and Jharkhand shall be two hundred and forty-three and eighty-one respectively. (2) In the Second Schedule to the Representation of the People Act, 1950 (43 of 1950), under heading -I. States",- (a) for entry 4, the following entry shall be substituted, namely:- -4. Bihar 318 45 29 243 39 ..-; (b) entries 11 to 27 shall be renumbered as entries 12 to 28 respectively; (c) after entry 10, the following entry shall be inserted, namely:- -11. Jharkhand ......81 9 28".    |
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