(2)In the Second Schedule to the Representation of the People Act, 1950 (XLII of 1950)-(a)in the Part relating to Part A States, -(i)entries 1 to 9 shall be renumbered as entries 2 to 10 respectively, and before entry 2 as so renumbered, the following entry shall be inserted, namely:-"1. Andhra............140"; and(ii)for the entry in column 2 against Madras, the entry "230" shall be substituted; and(b)in the Part relating to Part B States, for the entry in column 2 against Mysore, the entry '104' shall be substituted.
