(1)In the Legislative Council of Madras there shall be 51 seats of which-(a)the numbers to be filled by persons elected by the electorates referred to in sub-clauses (a) , (b) and (c) of clause (3) of article 171 shall be 14, 4 and 4 respectively;(b)the number to be filled by persons elected by the members of the Legislative Assembly of Madras in accordance with the provisions of sub-clause (d) of these aid clause shall be 18; and(c)the number to be filled by persons nominated by the Governor of Madras in accordance with the provisions of sub-clause (e) of the said clause shall be 11;(a)the number of seats to be filled by persons elected by the electorates referred to in sub-clause (b) of clause (3) of article 171 shall be increased to 6, and(b)the number of seats to be filled by persons referred to in clause (c) of this sub-section shall be reduced to 9.
