Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(4) in Andhra State Act,1953

(4)Every sitting member of the Legislative Council of Mysore representing the Mysore (Graduates)constituency or the Mysore (Teachers_ constituency, the boundaries, of which are by virtue of the provisions of sub-section (2) altered, shall as from the appointed day, be deemed o have been elected to the said Council by that constituency as so altered.