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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(3) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959

(3)The sitting members of the Legislative Assembly of Andhra Pradesh representing the Tiruttani constituency shall, as from the appointed day, be deemed to have been elected to that Assembly by the Sathyavedu Constituency in the State of Andhra Pradesh.