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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(b) in The Bombay Reorganisation Act, 1960

(b)all other sitting members of that Council shall become members of the Legislative Council of Maharashtra and any such sitting member representing a council constituency the extent of which is altered by virtue of the provisions of section 22 shall be deemed to have been elected to the Legislative Council of Maharashtra by that constituency as so altered.