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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(1)(a) in The Andhra Pradesh Reorganisation Act, 2014

(a)the number of seats to be reserved for the Scheduled Castes and the Scheduled Tribes in the Legislative Assemblies of the States of Andhra Pradesh and Telangana, respectively, having regard to the relevant provisions of the Constitution;