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State of Andhra Pradesh - Section

Section 14 in Andhra State Act,1953

14. Electoral rolls for modified Parliamentary constituencies.-

Where by virtue of the provisions of section 12, the extent of a Parliamentary constituency has altered, the electoral roll for that constituency as so altered shall, as from the appointed day and until it is revised in accordance with law, be deemed to consist of so much of the electoral roll or rolls for any Parliamentary constituency or constituencies as relate to the areas comprised within the constituency as so altered.Legislative Assemblies