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7. Amendment of the Fourth Schedule to the Constitution.- In the Fourth Schedule to the Constitution- (a) in the Table of Seats relating to the States specified in Part A of the First Schedule- (i) entries 1 to 9 shall be renumbered as entries 2 to 10 respectively; (ii) before entry 2 as so renumbered, the entry "1. Andhra.........12" shall be inserted; (iii) in column 2, for the figures "27" and "145" the figures "18" and "148" shall respectively be substituted; (b) at the end of the Table of Seats, for the figures "204" the figures "207" shall be substituted.    |
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