 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Andhra Pradesh reorganization Act, 2014 Part III Representation in the Legislatures The Council of States 12. Amendment of Fourth Schedule to Constitution. On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,- a. in entry 1, for the figures "18", the figures "11" shall be substituted; b. entries 2 to 30 shall be renumbered as entries 3 to 31, respectively; c. after entry 1, the following entry shall be inserted, namely:- "2. Telangana .............................................. 7".    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back