5. Amendment of the First Schedule to the Constitution.-
In the First Schedule too the Constitution-(a)in Part A entries 1 to 9 shall be renumbered as entries 2 to 10 respectively, and before entry 2 as so renumbered, the entry "1.Andhra" shall be inserted;(b)in Part A, in the description of the territories of states-(i)before the paragraph relating to the territory of the State of assam, the following paragraph shall be inserted namely: -"The territory of the State of andhra shall comprise the territories specified in sub-section (1) of section 3 of the Andhra State act, 1953."; and(ii)at the end of the last paragraph, the following shall be added, namely: -"but in the case of the State of Madras shall not include the territories specified in sub-section (1) of section 3 and sub-section (1) of section 4 of the Andhra State Act, 1953"; and(c)in Part B, at the end of the paragraph containing the description of the Territories of States, the following shall be added, namely: -"and in the case of the State of Mysore shall also comprise the territory specified in sub-section (1) of section 4 of the Andhra State act, 1953."
