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Contents
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Title
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The Andhra State Act, 1953
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Sections
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Particulars
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Part I
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Preliminary
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1
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Short title and commencement
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2
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Definitions
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Part II
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Formation of Andhra State and Transfer of Territory from Madras to Mysore
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3
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Formation of Andhra State
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4
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Transfer of territory from Madras to Mysore
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5
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Amendment of the First Schedule to the Constitution
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Part III
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Representation in The Legislatures
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Council of States
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6
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Representation in the Council of States
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7
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Amendment of the Fourth Schedule to the Constitution
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8
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Allocation of sitting members
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9
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Bye-election to fill vacancies
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10
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Term of office
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House of the People
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11
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Representation in the House of the People
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12
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Delimitation of constituencies
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13
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Provision as to sitting members
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14
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Electoral rolls for modified Parliamentary constituencies
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Legislative Assemblies
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15
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Strength of Legislative Assemblies
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16
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Allocation of members
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17
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Duration of Legislative Assemblies
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18
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Electoral rolls for modified Assembly constituencies
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19
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Madras Legislative Council
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20
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Madras Council Constituencies
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21
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Members of the Madras Legislative Council and their terms of office
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22
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Mysore Legislative Council
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23
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Electoral rolls for modified Council constituencies
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Miscellaneous
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24
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Revision of the Scheduled Castes and Scheduled Tribes Orders
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25
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Rules of Procedure of the Andhra Legislative Assembly
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26
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Amendment of section 2, Act 43 of 1950
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27
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Amendment of section 9, Act 81 of 1952
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Part IV
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High Courts
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28
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High Court for Andhra
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29
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Judges of the Andhra High Court
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30
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Jurisdiction of Andhra High Court
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31
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Power to enrol advocates, etc.
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32
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Practice and procedure in Andhra High Court
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33
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Custody of the Seal of the Andhra High Court
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34
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Form of writs and other processes
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35
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Powers of Judges
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36
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The place of sitting of the High Court
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37
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Procedure as to appeals to the Supreme Court
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38
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Transfer of proceedings from Madras High Court to Andhra High Court
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39
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Savings
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40
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Transitional provisions
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41
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High Court for the added areas of Mysore
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42
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Interpretation
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Part V
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Financial Provisions
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43
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Authorisation of expenditure pending its sanction by Legislature
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44
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Vote on account by the Madras Legislative Assembly
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45
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Authorisation under the Madras Appropriation Act to cease
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46
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Reports relating to the accounts of Madras State
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47
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Apportionment of assets and liabilities
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48
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Contracts
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49
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Liability in respect of actionable wrongs
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50
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Liability as guarantor
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51
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Power of President to order allocation or adjustment in certain cases
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52
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Certain expenditure to be charged on the Consolidated Fund of the State
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Part VI
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Legal Provisions
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53
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Territorial extent of laws
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54
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Power to adapt laws
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55
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Power to construe laws
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56
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Power to name authorities, etc., for exercising statutory functions
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57
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Legal proceedings concerned the State of Madras
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58
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Provisions as to certain pending proceedings
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Part VII
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Administrative and Miscellaneous Provisions
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59
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Provisions for detention in, and power to commit to, certain jails and other institutions
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60
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Continuance of facilities in certain State institutions
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61
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Provisions relating to the Indian Administrative Service and the Indian Police Service
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62
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Provisions relating to the Indian Civil Service, the Indian Police, the Indian Service of Engineers and the Indian Forest Service
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63
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Provisions relating to other Services
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64
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Power of President to give directions
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65
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Report of the Madras Public Service Commission
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66
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Special provisions with regard to Tungabhadra Project
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67
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Allowances and privileges of the Governor of Andnra
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68
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Effect of provisions of the Act inconsistent with other laws
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69
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Power to remove difficulties
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The Schedules
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Schedule I
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[See Sections 8 and 10]
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Part I
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Andhra Members of the Council of States
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Part II
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Madras Members of The Council of States
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Schedule II
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I. Modifications in the delimitation of parliamentary and Assembly Constituencies (Madras) Order, 1951
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II. Modifications in the delimitation of parliamentary and assembly constituencies (Mysore) order, 1951
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| Schedule III |
Modifications in The Delimitation of Council Constituencies (Madras) Order, 1951
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Schedule IV
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List of Members of The Madras Legislative Council
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(a) Elected by Local Authorities' constituencies
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(b) Elected by the Madras (Graduates) constituency
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(c) Elected by the Madras (Teachers) constituency
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(d) Elected by the Madras Legislative Assembly
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(e) Nominated by the Governor
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Provisions for Determining The Terms of Office of Members
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| Schedule V |
Modification in The Delimitation of Council Constituencies (Mysore) Order, 1951 |
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Schedule VI
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I. Modifications in The Constitution (Scheduled Castes) Order, 1950
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II. Modifications in The Constitution (Scheduled Tribes) Order, 1950
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Schedule VII
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Provisionsas to Apportionment of Assets and Liabilities Between Madras, Andhra and Mysore
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Schedule VIII
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Part I
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Jails and other institutions in the State of Madras
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Part II
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Jails and other institutions in the transferred territory
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Schedule IX
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Part I
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Institutions in the State of Madras
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Part II
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Institutions in the State of Madras
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