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The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959

11. Provision as to sitting members.-

Every sitting member of the House of the People representing a constituency the extent of which is altered by virtue of section 10 shall be deemed to have been elected to the said House by that constituency as so altered.



Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 Back




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