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[Cites 0, Cited by 2] [Section 4] [Entire Act]

Constitution Subarticle

Section 4(1) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956

(1)Subject to the provisions of Article 331, the House of the People shall consist of-
(a)not more than five hundred members chosen by direct election from territorial constituencies in the States; and
(b)not more than twenty members to represent the Union Territories, chosen in such manner as Parliament may by law provide.