Section 6 in The Himachal Pradesh and Bilaspur (New State) Act, 1954
6. Amendment of the Fourth Schedule to the Constitution.-
In the Fourth Schedule to the Constitution, in the Table of Seats relating to the representatives of States specified in Part C of the First Schedule-(i)for entries 4 and 5, the entry "4. Himachal Pradesh......I" shall be substituted; and(ii)entries 6 to 10 shall be renumbered as entries 5 to 9 respectively.
