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[Cites 0, Cited by 0] [Section 239AA(2)] [Section 239AA] [Entire Act]

Union of India - Subsection

Section 239AA(2)(b) in Constitution of India, 1950

(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.