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The Andhra Pradesh reorganization Act, 2014 10. Amendment of First Schedule to Constitution. On and from the appointed day, in the First Schedule to the Constitution, under the heading "I. THE STATES鋳,-- ( a ) in the paragraph relating to the territories of the State of Andhra Pradesh, after the words, brackets and figures "Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959", the following shall be inserted, namely:- "and the territories specified in section 3 of the Andhra Pradesh Reorganisation Act, 2014"; ( b ) after entry 28, the following entry shall be inserted, namely:- "29. Telangana: The territories specified in section 3 of the Andhra Pradesh Reorganisation Act, 2014.".    |
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