Section 12 in The Goa, Daman And Diu Reorganisation Act, 1987
12. Provisions as Legislative Assembly.
- On and from the appointed day, the total number of seats in the Legislative Assembly of the State of Goa to be filled by persons, chosen by direct election from assembly constituencies shall be forty and the Second Schedule to the Representation of the People Act, 1950, (43 of 1950) shall be deemed to be amended accordingly.
