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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in Andhra State Act,1953

(2)The two additional seats allotted under clause (a) of the proviso to sub-section (1) shall, for the purpose of filling them for the first time, be deemed to be seats rendered vacant by the members of the Legislative Council of Madras retiring on the expiration of their terms of office on the 20th day of April 1954.