Section 12 in The Andhra Pradesh Reorganisation Act, 2014
12. Amendment of Fourth Schedule to Constitution.
- On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table, -(a)in entry 1, for the figures "18", the figures "11" shall be substituted;(b)entries 2 to 30 shall be renumbered as entries 3 to 31, respectively;(c)after entry 1, the following entry shall be inserted, namely:-"2. Telangana .............................................. 7".
