Section 9 in THE UTTAR PRADESH REORGANISATION ACT, 2000
9. Representation in the House of the People.-
On and from the appointed day, there shall be allocated 80 seats to the successor State of Uttar Pradesh, and 5 to the successor State of Uttaranchal, in the House of the People, and the First Schedule to the Representation of the People Act, 1950 (43 of 1950) shall be deemed to be amended accordingly.
