(1) The number of seats as on the appointed day in the Legislative Assemblies of the States of Haryana and Punjab and the Union territory of Himachal Pradesh shall be fifty-four, eighty-seven and fifty-six respectively. (2) In the Second Schedule to the Representation of the People Act, 1950 (43 of 1950)— (a) after entry 4, the following entry shall be inserted, namely:— “4A. Haryana . . . 54”; (b) in entry 11, for the figures “154”, the figures “87” shall be substituted; and (c) in entry 16, for the figures “40”, the figures “54” shall be substituted.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.