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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(3) in Andhra State Act,1953

(3)The sitting members of the Legislative Council of Mysore representing the Chitaldrug (Local Authorities) constituency shall, as from the appointed day, be deemed, to have been elected to that Council by the Chitaldrug-cum-Bellary (Local Authorities) constituency.