Section 4 in The Tamil Nadu Legislative Council Act, 2010
4. Amendment of Third Schedule and Fourth Schedule to Act 43 of 1950.—
In the Representation of the People Act, 1950,—(a)in the Third Schedule, after entry No. 6 relating to Karnataka, the following entry shall be inserted, namely:—“7. Tamil Nadu 78 26 7 7 26 12”;(b)in the Fourth Schedule, after the heading "KARNATAKA" and the entries thereunder, the following heading and entries shall be inserted, namely:—"TAMIL NADU(1)Municipalities, as referred to in article 243Q of the Constitution.(2)Panchayat Union Councils.(3)Cantonment Boards.(4)District Panchayats referred to in the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).".(5)Amendment of section 15A of Act 43 of 1951.—In section 15A of the Representation of the People Act, 1951, after the words and figures "under the Andhra Pradesh Legislative Council Act, 2005 (1 of 2006)", the words and figures "and constituting the Legislative Council of the State of Tamil Nadu under the Tamil Nadu Legislative Council Act, 2010" shall be inserted.
