Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

Union of India - Section

Section 10 in The Bombay Reorganisation Act, 1960

10. Representation in the House of the People.-

As from the appointed day, there shall be allotted 44 seats to the State of Maharashtra, and 22 seats to the State of Gujarat, in the House of the People, and in the First Schedule to the Representation of the People Act, 1950 (43 of 1950) -
(a)for entry 4, the following entry shall be substituted, namely;-
"4 Gujarat ...................22",
(b)after entry 7, the following entry shall be inserted, namely:-
"8 Maharashtra ......................44"; and
(c)entries 8 to 22 shall be renumbered as entries 9 to 23 respectively.