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Constitution of India, 1949 168.Constitution of Legislatures in States.- (1) For every State there shall be a Legislature which shall consist of the Governor, and (a) in the States of Bihar, Madhya Pradesh, Maharashtra, Karnataka and Uttar Pradesh, two houses: (b) in other States, one House. (2) Where there are two Houses of the Legislature of a State, one shall be known as the Legislative Council and the other as the Legislative Assembly, and where there is only one House, it shall be known as the Legislative Assembly.    |
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