Section 7A in The Representation Of The People Act, 1950
7A. Total number of seats in the Legislative Assembly of Sikkim and Assembly constituencies.—
(1)Notwithstanding anything contained in section 7, in the Legislative Assembly of the State of Sikkim deemed under the Constitution (Thirty-sixth Amendment) Act, 1975 to be the Legislative Assembly of that State duly constituted, the total number of seats to be filled by persons chosen by direct election from assembly constituencies shall be 32.(2)Every Assembly constituency referred to in sub-section (1) shall be a single-member constituency.(3)In the Legislative Assembly so deemed to be duly constituted, the extent of each constituency and the reservation of seats shall be as provided for immediately before the commencement of the Constitution (Thirty-sixth Amendment) Act, 1975.
