4. Amendment of Third Schedule and Fourth Schedule of Act 43 of 1950.

In the Representation of the People Act, 1950,

(a) in the Third Schedule, before entry No. 2 relating to Bihar, the following entry shall be inserted, namely:

"1. Andhra Pradesh

90

31

8

8

3112";

1.30th March, 2007, (Legislative Council for Andhra Pradesh come to existence), vide notification No. G.S.R. 262(E), dated 30th March, 2007, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

(b) in the Fourth Schedule, before the heading "BIHAR", the following heading and entries shall be inserted, namely:

"ANDHRA PRADESH

1.Municipal Corporations.

2.Municipalities.

3.Nagar Panchayats.

4.Cantonment Boards.

5.ZilaPraja Parishads.

6.Mandal Praja Parishads.".