Section 999999(8) in The Legislative Councils Act, 1957
(8)Section 34 of the States Reorganisation Act, 1956 , shall be amended, and shall be deemed always to have been amended, as follows:- -(a) in sub- section (2), for the words, brackets and figures Until the said Council has been reconstituted in accordance with the provisions of sub- sections (4) and (5) of this section and summoned to meet for the first time', the words' Until otherwise provided by law' shall be substituted;(b)sub- sections (3), (4) and (5) shall be omitted.
