The Himachal Pradesh and Bilaspur (New State) Act, 1954

[Act No. 32 of 1954]

[28th May, 1954.]

Contents
Sections	Particulars
Title	The Himachal Pradesh and Bilaspur (New State) Act, 1954
Part I	Preliminary
1.	Short title and commencement
2.	Definitions
Part II	Formation of The New State of Himachal Pradesh
3.	Formation of the new State of Himachal Pradesh
4.	Amendment of the First Schedule to the Constitution
Part III	Representation in The Legislatures
	Council of States
5.	Representation in the Council of States
6.	Amendment of the Fourth Schedule to the Constitution
7.	Amendment of section 27A, Act 43 of 1950
	House of the People
8.	Representation in the House of the People
9.	Amendment of the First Schedule, Act 43 of 1950
10.	Parliamentary constituencies of the new State and their delimitation
11.	Sitting members
	Legislative Assembly of the New State
12 to 16	[Repealed]
	Miscellaneous
17.	Amendment of section 13, Act 43 of 1950
18.	[Repealed]
19.	Amendment of the Constitution (Scheduled Castes) (Part C States) Order, 1951
20.	Amendment of section 9, Act 81 of 1952
21.	Construction of Act 43 of 1950
22.	Electoral rolls of constituencies
23.	Power of Delimitation Commission to revise its orders
24.	[Repealed]
Part IV	Courts
25.	Court of the Judicial Commissioner for the new State
26.	Subordinate Courts
Part V	Administrative and Miscellaneous Provisions
27.	Existing authorities and officers to continue to function in the new State
28.	Existing laws to continue
29.	Power to construe laws
30.	Existing taxes to continue
31.	Saving of the powers of the Central Government in relation to the Bhakra-Nangal Project
32.	Power to remove difficulties
The Schedules
Schedule I	Modification in The Delimitation of Parliamentay Constituencies (Part C States) Order, 1951
Schedule II	Amendment of The Constitution (Scheduled Castes) (Part C States Order,1951