Section 10 in The Himachal Pradesh and Bilaspur (New State) Act, 1954
10. Parliamentary constituencies of the new State and their delimitation.-
(1)The new State shall, until other provision is made by law, consist of the following three Parliamentary constituencies namely:-(i)the constituency of Bilaspur comprising the existing State of Bilaspur; and(ii)the two constituencies into which the existing State of Himachal Pradesh has been divided. (2) The Delimitation of Parliamentary Constituencies (Part C States) Order, 1951, shall, until other provision is made by law, have effect subject to the amendments made in the First Schedule.
