In the Representation of the People Act, 1950, (a) in the Third Schedule, after entry No. 6 relating to Karnataka, the following entry shall be inserted, namely: "7. Tamil Nadu 78 26 7 7 26 12"; (b) in the Fourth Schedule, after the heading "KARNATAKA" and the entries thereunder, the following heading and entries shall be inserted, namely:— "TAMIL NADU 1. Municipalities, as referred to in article 243Q of the Constitution. 2. Panchayat Union Councils. 3. Cantonment Boards. 4.District Panchayats referred to in the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).".Open in Lexace · Ask the AI about this section
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