[ Allocation of seats in the existing House of the People .] Omitted by the State of Himachal, Pradesh (Amendment) Act, 1971 (15 of 1971), s. 2 (w.e.f. 5-1-1971).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.