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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(2) in The Andhra Pradesh Reorganisation Act, 2014

(2)In the Representation of the People Act, 1950, -
(i)in the Third Schedule, -
(a)for the existing entry 1, the following entry shall be substituted, namely :-
[1 [Substituted by Act No. 12 of 2015] 2 3 4 5 6 7
1. Andhra Pradesh 58 20 5 5 20 8]
(b) after entry 7, the following entry shall be inserted,namely :—
1 2 3 4 5 6 7
"7A. Telangana 40 14 3 3 14 6";
(ii)in the Fourth Schedule, after the heading "Tamil Nadu" and the entries relating thereunder, the following heading and the entries shall be inserted, namely :-
"TELANGANA