Article 170 — Composition of the Legislative Assemblies

Composition of the Legislative Assemblies.—(1) Subject to the provisions of article 333, the Legislative Assembly of each State shall consist of not more than five hundred, and not less than sixty, members chosen by direct election from territorial constituencies in the State. (2) For the purposes of clause (1), each State shall be divided into territorial constituencies in such manner that the ratio between the population of each constituency and the number of seats allotted to it shall, so far as practicable, be the same throughout the State. 2 [Explanation.—In this clause, the expression “population” means the population as ascertained at the last preceding census of which the relevant figures have been published: ______________________________________________

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