(1)As from such date as the President may by order appoint, there shall be a Legislative Council for the new State of Bombay.(2)[Until otherwise provided by law] [Substituted by Act 37 of 1957, Section 5(8), for certain words (with retrospective effect)], the said Council shall consist of--(a)all the sitting members of the Legislative Council of the existing State of Bombay, except those representing the Belgaum (Local Authorities), Bijapur (Local Authorities) and Dharwar (Local Authorities) constitutencies; and(b)25 members to represent the territories specified in clauses (b), (c), (d) and (e) of sub-section (1) of section 8 who shall be chosen in such manner as may be prescribed. [* * * * *] [Sub-sections (3), (4) and (5) omitted by Act 37 of 1957, Section 5(8), (with retrospective effect)]
