On and from the appointed day— (a) in article 210, in clause (2) , the following proviso shall be inserted at the end, namely;— "Provided that in relation to the Legislature of the State of Himachal Pradesh this clause shall have effect as if for the words "fifteen years" occurring therein, the words "twenty-five years" were substituted."; (b) in article 239A, in clause (1) , the words "Himachal Pradesh" shall be omitted.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.