Section 33(2)(b) in The States Reorganisation Act, 1956

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(b) in The States Reorganisation Act, 1956

(b)the number to be filled by persons elected by the members of the Legislative Assembly in accordance with the provisions of sub-clause (d) of the said clause shall be [31] [Substituted by Act 37 of 1957, Section 6(2), for "24"]; and

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Union of India - Subsection

Section 33(2)(b) in The States Reorganisation Act, 1956