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Union of India - Section

Section 24 in The Bombay Reorganisation Act, 1960

24. Special provision as to biennial elections.-

(1)Notwithstanding anything contained in section 16 of the Representation of the People Act, 1951, no notification under that section shall be published before the appoi8nted day for holding biennial elections to fill the seats of members of the Legislative Council of Bombay, retiring on the expiration of their term of office on the 24th day of April, 1960.
(2)The term of office of the members of the said Council elected to fill the vacancies at the said biennial elections shall expire on the 24th day of April, 1966.