Section 28(1)(a) in The States Reorganisation Act, 1956

[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(a) in The States Reorganisation Act, 1956

(a)that area shall, as from the appointed day, be deemed to form a constituency provided by law for the purpose of elections to the Legislative Assembly of such other existing State or of such new State, as the case may be; and

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Union of India - Subsection

Section 28(1)(a) in The States Reorganisation Act, 1956