(1)There shall for every Province be a Provincial Legislature which shall consist of His Majesty, represented by the Governor, and -(a)in the Provinces of Madras, Bombay, Bengal, the United Provinces, Bihar and Assam, two Chambers;(b)in other Provinces, one Chamber.(2)Where there are two Chambers of a Provincial Legislature, they shall be known respectively as the Legislative Council and the Legislative Assembly, and where there is only one Chamber, the Chamber shall be known as the Legislative Assembly.GOI.61
