In the Representation of the People Act, 1950,-- (a) in the Third Schedule, before entry No. 2 relating to Bihar, the following entry shall be inserted, namely:-- "1. Andhra Pradesh 90 31 8 8 31 12"; (b) in the Fourth Schedule, before the heading "BIHAR", the following heading and entries shall be inserted, namely:-- "ANDHRA PRADESH 1. Municipal Corporations. 2. Municipalities. 3. Nagar Panchayats. 4. Cantonment Boards. 5. ZilaPraja Parishads. 6. Mandal Praja Parishads.".Open in Lexace · Ask the AI about this section
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