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Union of India - Section

Section 36 in The States Reorganisation Act, 1956

36. Mysore Legislative Council.

(1)As from the appointed day there shall be a Legislative Council for the new State of Mysore.
(2)[Until otherwise provided by law] [Substituted by Act 37 of 1957, Section 8(9), for certain words (with retrospective effect)] the said Council shall consist of--
(a)all the sitting members of the Legislative Council of the existing State of Mysore, and
(b)12 members to represent the territories specified in clauses (b), (c), (d) and (e) of sub-section (1) of section 7 who shall be chosen in such manner as may be prescribed. [* * * * *] [Sub-sections (3) and (4) omitted by Act 37 of 1957, Section 8(9) (with retrospective effect)]