Section 16 in The State Of Himachal Pradesh Act, 1970
16. Amendment of First and Second Schedules to Act 43 of 1950.
(1)In the Representation of the People Act, 1950,--(a)in the First Schedule,--(i)under the heading "I. STATES", after entry 17, the following entry shall be inserted, namely:--"18. Himachal Pradesh.............4 1....";(ii)under the heading "II. UNION TERRITORIES", entry 6 relating to Himachal Pradesh shall be omitted;(2)The amendments made by clauses (a) and (b) of sub-section (1) shall have effect in relation to the House of the People and the Legislative Assembly of Himachal Pradesh to be constituted at any time after the appointed day.
