Section 20 — Legislative Council of Punjab.
The Punjab Reorganisation Act, 1966
On and from the appointed day, there shall be forty seats in the Legislative Council of Punjab, and in the Third Schedule to the Representation of the People Act, 1950 (43 of 1950), for the existing entry 7, the following entry shall be substituted, namely:— "7. Punjab . . 40 14 3 3 14 6".Open in Lexace · Ask the AI about this section