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State of Madhya Pradesh - Section

Section 9 in The M.P. Reorganisation Act, 2000

9. Representation in the House of the People.

- On and from the appointed day there shall be allocated 29 seats to the successor State of Madhya Pradesh, and 11 to the successor State of Chhattisgarh, 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.