Section 30 — Duration of Legislative Assemblies.

The States Reorganisation Act, 1956
The period of five years referred to in clause (1) of article 172 shall, in the case of the Legislative Assembly of each new State except Kerala, as constituted by the provisions of section 28, be deemed to have commenced on the date on which it actually commenced in the case of the Legislative Assembly of the corresponding State.

Official Hindi (PDF) ↗

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