(9)Section 36 of the States Reorganisation Act, 1956 (37 of 1956 ), shall be amended, and shall be deemed always to have been amended, as follows:--(a) in sub- section (2) for the words, brackets and figures" Until the said Council has been reconstituted in accordance with the provisions of sub- sections (3) and (4) of this section and summoned to meet for the first time", the words" Until otherwise provided by law" shall be substituted; and(b)sub- sections (3) and (4) shall be omitted.
