LexSection 12 — Strength of Legislative Assemblies.
The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959
The total number of seats in the Legislative Assembly of Andhra Pradesh to be filled by persons chosen by direct election shall be reduced from 301 to 300 and that in the Legislative Assembly of Madras shall be increased from 205 to 206; and, accordingly, in the Second Schedule to the Representation of the People Act, 1950 (43 of 1950), for the figures "301" against "Andhra Pradesh", the figures "300" shall be substituted, and for the figures "205" against "Madras", the figures 206 shall be substituted.Open in Lexace · Ask the AI about this section