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State of Andhra Pradesh - Section

Section 23 in Andhra State Act,1953

23. Electoral rolls for modified Council constituencies.-

As soon as may be after the appointed day, the electoral rolls for the Mysore (Graduates) constituency and the Mysore (Teachers) constituency shall be revised and an electoral roll shall be prepared for the Chitaldrug-cum-Bellary (Local Authorities) constituency of the Mysore legislative Council in accordance with the provisions of the Representation of the People act, 1950 (XLIII of 1950) and the rolls so revised or prepared shall come into force immediately upon their final publication in accordance with th rules made under that Act.Miscellaneous