In the First Schedule to the Constitution.— (a) in Part A, Entries 1 to 9 shall be renumbered as Entries 2 to 10 respectively, and before Entry 2 as so renumbered, the entry "1. Andhra" shall be inserted; (b) in Part A, in the description of the territories of States— (i) before the paragraph relating to the territory of the State of Assam, the following paragraph shall be inserted namely:— "The territory of the State of Andhra shall comprise the territories specified in sub-section (1) of section 3 of the Andhra State Act, 1953"; and (ii) at the end of the last paragraph, the following shall be added, namely:— "but in the case of the State of Madras shall not include the territories specified in sub-section (1) of section 3 and sub-section (1) of section 4 of the Andhra State Act, 1953"; and (c) in Part B, at the end of the paragraph containing the description of the Territories of States, the following shall be added, namely:— "and in the case of the State of Mysore shall also comprise the territory specified in subsection (1) of section 4 of the Andhra State Act, 1953."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.