Section 22 in The Andhra Pradesh Reorganisation Act, 2014
22. Legislative Council for successor States.
(1)There shall be constituted a Legislative Council for each of the successor States consisting of not more than [58 members in the Legislative Council of Andhra Pradesh] [Substituted for the words '58 members in the Legislative Council of Andhra Pradesh' by Act No. 12 of 2015.] and 40 members in the Legislative Council of Telangana in accordance with the provisions contained in article 169 of the Constitution.(2)The existing Legislative Council of the State of Andhra Pradesh shall, on and from the appointed day, be deemed to have been constituted as two Legislative Councils of the successor States and the existing members shall be allotted to the Councils as specified in the Fourth Schedule.
