Section 11(2) in The Assam Reorganisation (Meghalaya) Act, 1969
(2)The total number of seats in the Legislative Assembly to be filled by persons chosen by direct election from constituencies in Meghalaya shall be fixed by the Central Government by [notification] [For such notification, see G.S.R. 182, published in Gazette of India. 1970, Pt. II, Section 3(i), p. 37] in the Official Gazette after consultation with the Election Commission, but shall not be less than thirty-five or more than fifty-five.
