(2)In the First Schedule to the Representation of the People Act, 1950 (XLIII of 1950)-(a)in the Part relating to Part A States, -(i)entries 1 to 9 shall be renumbered as entries 2 to 10 respectively, and before entry 2 as so renumbered, the following entry shall be inserted, namely: -"1 Andhra .....28"; and(ii)for the entry in column 2 against Madras the entry "46" shall be substituted; and(b)in the Part relating to Part B States, for the entry in column 2 against Mysore, the entry "12" shall be substituted.
