Section 3(3) in The Andhra Pradesh Legislative Council Act, 2005
(3)As soon as may be after the commencement of this Act, the President, after consultation with the Election Commission, shall, by order, determine-(a)the constituencies into which the State of Andhra Pradesh shall be divided for the purpose of elections to the said Council under each of the sub-clauses (a), (b) and (c) of clause (3) of article 171;(b)the extent of each constituency; and(c)the number of seats to be allotted to each constituency.
