Section 8 in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956
8. Amendment of Article 168.-
(1)In clause (1) of Article 168 of the Constitution in sub-clause (a), after the word "Madras", the word "Mysore" shall be inserted.(2)In the said sub-clause, as from such date as the President may, by public notification, appoint after the word "Bombay", the words "Madhya Pradesh" shall be inserted.
