Section 43B in The Government Of Union Territories Act, 1963
43B. [ Representation of Arunachal Pradesh in the House of the people. [Inserted by Act 29 of 1975, Section 8 (w.e.f. 15-8-1975)]
In the House of the People to be constituted after the general election to that House to be held after the commencement of the Government of Union Territories (Amendment) Act, 1975 (29 of 1975) and thereafter, there shall be allotted two seats to the Union territory of Arunachal Pradesh and the First Schedule to the Representation of the People Act, 1950 (43 of 1950) shall be deemed to have been amended accordingly.
