(1)The total number of seats to be filled by persons chosen by direct election-(a)in the Legislative Assembly of Andhra shall be 140,(b)in the Legislative Assembly of Madras, shall be reduced from 375 to 230, and(c)in the Legislative Assembly of Mysore shall be increased from 99 to 104.(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.
