LexSection 11 — Allocation of sitting members representing the existing Union territories of Manipur and Tripura.
The North-Eastern Areas (Reorganisation) Act, 1971
On and from the appointed day the sitting members of the Council of States representing the existing Union territories of Manipur and Tripura shall be deemed to have been duly elected under clause (4) of article 80 to fill the seat allotted to each of the States of Manipur and Tripura respectively in that Council and the term of office of such sitting members shall remain unaltered.Open in Lexace · Ask the AI about this section