(1) As from the appointed day there shall be a Legislative Council for the new State of Mysore. (2) 1 [Until otherwise provided by law], the said Council shall consist of— (a) all the sitting members of the Legislative Council of the existing State of Mysore, and (b) 12 members to represent the territories specified in clauses (b) , (c) , (d) and (e) of sub-section (1) of section 7 who shall be chosen in such manner as may be prescribed. 2 * * * * *Open in Lexace · Ask the AI about this section
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