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[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1) in Andhra State Act,1953

(1)The number of seats allotted in the House of the People to the State of Madras shall be reduced from 75 to 46, the number of seats allotted to the State of Mysore shall be increased from 1 to 12, and there shall be allotted 28 seats to the State of andhra in that House.