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Union of India - Section
Section 48 in The States Reorganisation Act, 1956
48. Special provision as to certain elections.
Where any election is held during the year commencing on the appointed day to fill a seat or seats in the Council of States allotted to a new or reorganised State or a seat or seats in the Legislative Assembly or Legislative Council, if any, of such State, any person who is for the time being an elector for a parliamentary constituency or assembly constituency in any of the connected States, shall, for the purpose of sub-section (1) of section 3, clause (c) of section 5 or sub-section (1) of section 6, as the case may be, of the Representation of the People Act, 1951 (43 of 1951), be deemed to be an elector for a parliamentary constituency or assembly constituency, as the case may be, of that new or reorganised State.Explanation.--In this section "new or reorganised State" means any of the States specified in the first column of the following Table, and "connected States", in relation to a new or reorganised State, means the States specified against that new or reorganised State in the second column:| New or Reorganized State | Connected States |
| 1.Andhra Pradesh | Bombay and Mysore. |
| 2.Bombay | Andhra Pradesh, Madhya Pradesh and Mysore. |
| 3.Kerala | Madras (now Tamil Nadu). |
| 4.Madhya Pradesh | Bombay (Maharashtra). |
| 5.Madras (Tamil Nadu) | Kerala and Mysore. |
| 6.Mysore | Andhra Pradesh, Bombay and Madras. |