(1)For every State there shall be a Legislature which shall consist of the Governor, and(a)in the States of [* * *] [The words " Andhra Pradesh," omitted by the Andhra Pradesh Legislative Council (Abolition) Act, 1985 (34 of 1985), Section 4 (w.e.f. 1.6.1985).] Bihar, [* * *] [The words " Bombay," omitted by the Bombay Reorganisation Act, 1960 (11 of 1960), Section 20 (w.e.f. 1.5.1960).], [[* * *] [No date has been appointment under Section 8(2) of the Constitution (Seventh Amendment) Act, for the insertion of the words " Madhya Pradesh" in this sub-clause.] [Maharashtra] [Inserted by the Bombay Reorganisation Act, 1960 (11 of 1960), Section 20 (w.e.f. 1.5.1960).], [Karnataka] [Substituted by the Mysore State (Alteration of Name) Act, 1973 (31 of 1973), Section 4, for " Mysore" (w.e.f. 1.11.1973) which was inserted by the Constitution (Seventh Amendment) Act, 1956, Section 8.] and [* * *] [The word " Punjab," omitted by the Punjab Legislative Council (Abolition) Act, 1969 (46 of 1969), Section 4 (w.e.f. 7.1.1970).] [and Uttar Pradesh] [Substituted by the West Bengal Legislative Council (Abolition) Act, 1969 (20 of 1969), Section 4, for " Uttar Pradesh and West Bengal" (w.e.f. 1.8.1969).], two houses:(b)in other States, one House.(2)Where there are two Houses of the Legislature of a State, one shall be known as the Legislative Council and the other as the Legislative Assembly, and where there is only one house, it shall be known as the Legislative Assembly.
