On and from the appointed day, in the First Schedule to the Constitution, under the heading "I. THE STATES’’,–– (a) in the paragraph relating to the territories of the State of Andhra Pradesh, after the words, brackets and figures "Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (56 of 1959)", the following shall be inserted, namely:— "and the territories specified in section 3 of the Andhra Pradesh Reorganisation Act, 2014"; (b) after entry 28, the following entry shall be inserted, namely:— "29. Telangana: The territories specified in section 3 of the Andhra Pradesh Reorganisation Act, 2014.".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.