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Constitution Article

Section 3 in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956

3. Amendment of Article 80 and Fourth Schedule.-

(1)In Article 80 of the Constitution,-
(a)in sub-clause (b) of clause (1), after word "States", the words "and of the Union Territories" shall be added;
(b)in clause (2), after the words "of the States" the words "and of the Union Territories" shall be inserted;
(c)in clause (4), the words and letters "specified in Part A or Part B of the First Schedule" shall be omitted; and
(d)in clause (5), for the words and letter "States specified in Part C of the First Schedule", the words "Union Territories" shall be substituted.
(2)For the Fourth Schedule to the Constitution as amended by the States Reorganisation Act, 1956, and the Bihar and West Bengal (Transfer of Territories) Act, 1956, the following Schedule shall be substituted, namely:-"FOURTH SCHEDULE[Articles 4(1) and 80(2)]Allocation of Seats in the Council of StatesTo each State or Union Territory specified in the first column of the following table, there shall be allotted the number of seats specified in the second column thereof opposite to that State or that Union Territory, as the case may be.
1. Andhra Pradesh 18
2. Assam 7
3. Bihar 22
4. Bombay 27
5. Kerala 9
6. Madhya Pradesh 16
7. Madras 17
8. Mysore 12
9. Orissa 10
10. Punjab 11
11. Rajasthan 10
12. Uttar Pradesh 34
13. West Bengal 16
14. Jammu & Kashmir 4
15. Delhi 3
16. Himachal Pradesh  
17. Delhi 1
18. Tripura 1
Total 220