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State of Andhra Pradesh - Section

Section 17 in The Andhra Pradesh Reorganisation Act, 2014

17. Provisions as to Legislative Assemblies.

(1)Subject to the provisions of sub-section (2), the number of seats in the Legislative Assemblies of the States of Andhra Pradesh and Telangana, on and from the appointed day, shall be 175 and 119, respectively.
(2)In the Second Schedule to the Representation of the People Act, 1950, under the heading "I. STATES" :-
(a)for entry 1, the following entry shall be substituted, namely :-
1 2 3 4 5 6 7
"1. Andhra Pradesh 294 39 15 175 29 7";
(b)entries 25 to 28 shall be renumbered as entries 26 to 29, respectively;
(c)after entry 24, the following entry shall be inserted, namely:-
1 2 3 4 5 6 7
"25. Telangana — — — 119 19 12".