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Union of India - Section

Section 12 in THE UTTAR PRADESH REORGANISATION ACT, 2000

12. Provisions as to Legislative Assemblies.-

(1)The number of seats as on the appointed day in the Legislative Assemblies of the States of Uttar Pradesh and Uttaranchal shall be four hundred and three and seventy respectively.
(2)In the Second Schedule to the Representation of the People Act, 1950 (43 of 1950), under heading "I. States"-
(a)entries 25 and 26 shall be renumbered as entries 26 and 27 respectively;
(b)after entry 24, the following entry shall be inserted, namely:-
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"25. Uttaranchal................................... 70";