(1) On and from the appointed day, there shall be 1 [58 seats in the Legislative Council of Andhra Pradesh] and 40 seats in the Legislative Council of Telangana, respectively. (2) In the Representation of the People Act, 1950 (43 of 1950),-- (i) in the Third Schedule,-- 2 [(a) for the existing entry 1, the following entry shall be substituted, namely:-- 1 2 3 4 5 6 7 1. Andhra Pradesh 58 20 5 5 20 8;'] (b) after entry 7, the following entry shall be inserted, namely:-- 1 2 3 4 5 6 7 "7A. Telangana 40 14 3 3 14 6"; (ii) in the Fourth Schedule, after the heading "Tamil Nadu" and the entries relating thereunder, the following heading and the entries shall be inserted, namely:-- "TELANGANA 1. Municipal Corporations. 2. Municipalities. 3. Nagar Panchayats. 4. Cantonment Boards. 5. Zila Praja Parishads. 6. Mandal Praja Parishads.".Open in Lexace · Ask the AI about this section
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