(2)Where there are two Houses of the Legislature of a State, one shall be known as the Legislative Council and the other as the Legislative Assembly, and where there is only one House, it shall be known as the Legislative Assembly.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, for some states it formulated clause to establish bicameral legislatures. A bi-cameral legislature was added for the newly formed Madhya Pradesh. The word “Madras” was followed by the word “Mysore.” Also Refer ]
