As from the appointed day, in the Fourth Schedule to the Constitution, for the Table of Seats, the following Table shall be substituted, namely:― "Table of Seats 1. Andhra Pradesh 18 2. Assam 6 3. Bihar 21 4. Bombay 27 5. Kerala 9 6. Madhya Pradesh 16 7. Madras 17 8. Mysore 12 9. Orissa 9 10. Punjab 11 11. Rajasthan 10 12. Uttar Pradesh 31 13. West Bengal 14 14. Jammu and Kashmir 4 15. Delhi 1 16. Himachal Pradesh 1 17. Manipur| 18. Tripura 1 208".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.