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Union of India - Section
Section 23 in The States Reorganisation Act, 1956
23. Amendment of the Fourth Schedule to the Constitution.
As from the appointed day, in the Fourth Schedule to the Constitution, for the Table of Seats, the following Table shall be substituted, namely:--TABLE OF SEATS| 1. Andhra Pradesh | 18 |
| 2. Assam | 06 |
| 3. Bihar | 21 |
| 4. Bombay | 27 |
| 5. Kerala | 09 |
| 6. Madhya Pradesh | 16 |
| 7. Madras | 17 |
| 8. Mysore | 12 |
| 9. Orissa | 09 |
| 10. Punjab | 11 |
| 11. Rajasthan | 10 |
| 12. Uttar Pradesh | 31 |
| 13. West Bengal | 14 |
| 14. Jammu and Kashmir | 04 |
| 15. Delhi | 01 |
| 16. Himachal Pradesh | 01 |
| 17. Manipur | 01 |
| 18. Tripura | - |
| TOTAL | 208 |