Section 46 in The State Of Himachal Pradesh Act, 1970
46. Amendment of article 210 and article 239A
- On and from the appointed day----(a)in article 210 , ion clause (2) , the following proviso shall be inserted at the end, namely:---'Provided that in relation to the Legislature of the State of Himachal Pradesh this clause shall have effect as if for the words "fifteen years" occurring therein, the words "twenty-five years" were substituted';(b)in article 239A, in clause (1) , the words "Himachal Pradesh" shall be omitted.
