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State of Tamilnadu - Section
Section 2 in TWO-MEMBER CONSTITUENCIES (ABOLITION) AND OTHER LAWS REPEAL ACT, 2001
2. Repeal of enactments
The enactments specified in the Schedule are hereby repealed.THE SCHEDULE(See section 2)Repeal of Enactments| Sl. No. | **Nameof the Act** | Year | **ActNo.** |
| 1. | The Two-Member Constituencies(Abolition) Act | 1961 | 1 |
| 2. | The Madras State (Alteration of Name)Act | 1968 | 53 |
| 3. | The West Bengal Legislative Council(Abolition) Act | 1969 | 20 |
| 4. | The Mysore State (Alteration of Name)Act | 1973 | 31 |
| 5. | The Laccadive, Minicoy and AmindiviIslands (Alteration of Name) Act | 1973 | 34 |
| 6. | The Andhra Pradesh LegislativeCouncil (Abolition) Act | 1985 | 34 |
| 7. | The Tamil Nadu Legislative Council(Abolition) Act | 1986 | 40 |