Section 33(4) in The States Reorganisation Act, 1956
(4)As soon as may be after [such commencement] [Substituted by Act 37 of 1957, Section 6(2), for "the appointed day"], steps shall be taken to constitute the said Council in accordance with the provisions of this section and the provisions of the Representation of the People Act, 1950 (43 of 1950) and the Representation of the People Act, 1951 (43 of 1951). [* * * * *] [Proviso omitted by Act 37 of 1957, Section 6(2)]
