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[Cites 0, Cited by 2] [Article 239AA(2)] [Article 239AA] [Constitution]

Constitution Subarticle

Article 239AA(2)(b) in Constitution of India

(b)The total number of seats in the Legislative Assembly, the number of seats reserved for Scheduled Castes, the division of the National Capital Territory into territorial constituencies (including the basis for such division) and all other matters relating to the functioning of the Legislative Assembly shall be regulated by law made by Parliament.