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State of Andhra Pradesh - Section

Section 14 in The Andhra Pradesh Reorganisation Act, 2014

14. Representation in House of the People.

- On and from the appointed day, there shall be allocated 25 seats to the successor State of Andhra Pradesh, and 17 seats to the successor State of Telangana, 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.