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

The Fourth Schedule

(See section 10)

Modifications of the First Schedule to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956.

1. The Note at the end of the Part "1- ANDHRA PRADESH" shall be numbered as "NOTE 1" and the following shall be added thereto, namely:-

"NOTE 2:- Any reference to Chittoor district in column 3 of this Part shall be taken to mean the area comprised within that district on the appointed day as defined in the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959.".

2. In the Part "7-MADRAS",-

(a) in the entry in column 3 against serial No. 194, for the words "Gummidipundi and Sathyavedu firkas in Ponneri taluk" the words "Gummidipundi firka in Ponneri taluk" shall be substituted.

(b) in the entry in column 3 against serial No. 195, for the words "Tiruvallur taluk, and, Gummidipundi and Sathyavedu firkas", the words "Tiruvallur and Tiruttani taluks and Gummidipundi firka" shall be substituted;

(c) the Note at the end shall be numbered as "NOTE 1" and the following shall be added thereto, namely:-

"NOTE 2:- Any reference in column 3 of this Part to a district, taluk or firka the extent of which has been altered by the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959, shall be taken to mean the area comprised within that district, taluk or firka on the appointed day as defined in that Act."