Section 4 in THE CONSTITUTION (TWENTY-THREE AMENDMENT) ACT, 1969
4. Amendment of article 333-
(1)In article 333 of the Constitution, for the words "nominate such number of members of the community to the Assembly as he considers appropriate", the words "nominate one member of that community to the Assembly" shall be substituted.(2)Nothing contained in sub-section (1)shall affect any representation of the Anglo-Indian community in the Legislative Assembly of any State existing at the commencement of this Act until the dissolution of that Assembly.
