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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1) in Andhra State Act,1953

(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.