Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 130 in The States Reorganisation Act, 1956

130. Repeal of Act 49 of 1951.

(1)The Government of Part C States Act, 1951, is repealed with effect from the appointed day.
(2)The said repeal shall not affyrt any laws made by the Legislature of a Part C State by virtue of any power conferred on that Legislature by the Act so repealed. and all such laws in force immediately before the appointed day shall continue in force subject to such adaptations and modifications as may he made therein under section 120, until altered, repealed or amended by a competent Legislature or other competent authority.THE FIRST SCHEDULE[See Section 28(3)]Every sitting member representing a constituency specified in the first column of the Table below in the Legislative Assembly of the existing State specified against it in the second column shall, as Iron the appointed day, be deemed to have been elected to the Legislative Assembly of the State spccif ied against that constituency in the third column and cease to he a member of the Legislative Assembly cif which he was a nremher immediately before that day.TABLE
Name of Constituency Existing State State to which transferred
1 . Palanpur-Abu-Vadagam-Danta Bombay Bombay
2. Chandgad Bombay Bombay
3. Halsur Hyderabad Bombay
4. Udgir Hyderabad Bombay
5. Kodangal Hyderabad Andhra Pradesh
6. Thandur-Seram Hyderabad Mysore
7. Bidar Hyderabad Mysore
8. Zahirabad Hyderabad Andhra Pradesh
9. Mudhol Hyderabad Andhra Pradesh
10. Deglur Hyderabad Bombay
11. Kinwat Hyderabad Bombay
12. Asifabad Hyderabad Andhra Pradesh
13. Bhanpura Madhya Bharat Madhya Pradesh
14. Panemangalore Madras Mysore
THE SECOND SCHEDULE[See section 35(2)]MODIFICATIONS IN THE DELIMITATION OF COUNCIL CONSTITUENCIES (MADRAS) ORDER, 1951In the Table
(a)for the entry relating to the Madras (Graduates) Constituency substitute "Madras (Graduates) Entire State [6] [Substituted for the figure "4" by the States Reorganisation (Amendment) Act, 1956 (19 of 1956), Section 3 (with retrospective effect from 1-11-1956)];
(b)for the entry in the second column relating to the Madras (Teachers) Constituency, substitute "Entitle State":
(c)in the third column, for the figure "3" wherever it occurs sutstitute "4", and
(d)omit the entry relating to the West Coast (Local Authorities) Constituency.
THE THIRD SCHEDULE[See section 40]ALLOCATION OF SEATS IN THE HOUSE OF THE PEOPLE AND ASSIGNMENT OF SEATS TO STATE LEGISLATIVE ASSEMBLIESThe number of seats in the House of the People to he allotted to each of the State [and Union territories] [Inserted by 1 A.L.O. 1956 (1-11-1956) ] and the number of scats to he assigned to Legislative Assembly of each [State other than Jammu and Kashmir] [Substituted and inserted by 1 A.L.O. 1956 (1-11-1956) for the words "Part A States"] shall be as show n in the following table :TABLE
States Number of seats in the House of People Number of the seats in the Legislative Assembly.
1. Andhra Pradesh 43 301
2. Assam 12 108
3. Bihar 55 330
4. Bombay 66 396
5. Kerala 18 126
6. Madhya Pradesh 36 288
7. Madras 41 205
8. Mysore 26 208
9. Orissa 30 140
10. Punjab 22 154
11. Rajasthan 22 176
12. Uttar Pradesh 86 430
13. West Bengal 34 238
14. Jammu and Kashmir 06 -
15. Delhi 05 -
16. Himachal Pradesh 04 -
17. Manipur 02 -
18. Tripura 02 -
THE FOURTH SCHEDULE[See section 74(1)]MODIFIED FORM OF SECTION 3 OF THE UNION DUTIES OF EXCISE DISTRIBUTION ACT. 1953