Section 16(1)(c) in The States Reorganisation Act, 1956

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(c) in The States Reorganisation Act, 1956

(c)where any [Union territory] [Substituted by the Adaptation of Laws (No. 1) Order, 1956, for "Part C State"] is included in the zone, not more than two members from each [such territory] [Substituted ibid., for "such State"] to be nominated by the President; [* * * * *] [Former cl. (d), which was substituted by Act 55 of 1969, Section 76 (w.e.f. 2-4-1970), omitted by Act 81 of 1971, Section 74 (w.e.f. 21-1-1972)]

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Union of India - Subsection

Section 16(1)(c) in The States Reorganisation Act, 1956