Section 12 — Amendment of Fourth Schedule to Constitution.

The Andhra Pradesh Reorganisation Act, 2014
On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,— (a) in entry 1, for the figures "18", the figures "11" shall be substituted; (b) entries 2 to 30 shall be renumbered as entries 3 to 31, respectively; (c) after entry 1, the following entry shall be inserted, namely:— "2. Telangana .............................................. 7".

Official Hindi (PDF) ↗

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