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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Andhra Pradesh - Subsection

Section 108(2)(iii) in The Andhra Pradesh Reorganisation Act, 2014

(iii)Of the six sitting Members representing the State of Andhra Pradesh whose term of office will expire on 2nd April, 2018, namely, Shri Ananda Baskar Rapolu, Shri K. Chiranjeevi, Shri Palvai Govardhana Reddy, Smt. Renuka Chowdhury, Shri T. Devender Goud and Shri C.M. Ramesh, such three as the Chairman of the Council of States may determine by drawing lots shall be deemed to have been elected to fill three of the seats allotted to the State of Telangana and the other three sitting members shall be deemed to have been elected to fill the three of the seats allotted to the State of Andhra Pradesh.