Section 35(1)(b) in The States Reorganisation Act, 1956

[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1)(b) in The States Reorganisation Act, 1956

(b)the number to be filled by persons elected by the members of the Legislative Assembly in accordance with the provisions of sub-clause (d) of the said clause shall be 16; and

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Union of India - Subsection

Section 35(1)(b) in The States Reorganisation Act, 1956