Section 17(2) in The Andhra Pradesh Reorganisation Act, 2014

[Cites 0, Cited by 0] [Section 17] [Entire Act]

(2)In the Second Schedule to the Representation of the People Act, 1950, under the heading "I. STATES" :-

(a)for entry 1, the following entry shall be substituted, namely :-

1	2	3	4	5	6	7
"1. Andhra Pradesh	294	39	15	175	29	7";

(b)entries 25 to 28 shall be renumbered as entries 26 to 29, respectively;

(c)after entry 24, the following entry shall be inserted, namely:-

1	2	3	4	5	6	7
"25. Telangana	—	—	—	119	19	12".

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