The Andhra Pradesh reorganization Act, 2014

The Legislative Assembly

17. Provisions as to Legislative Assemblies.

1.   Subject to the provisions of sub-section ( 2 ), the number of seats in the Legislative Assemblies of the States of Andhra Pradesh and Telangana, on and from the appointed day, shall be 175 and 119, respectively.

2.   In the Second Schedule to the Representation of the People Act, 1950, under the heading "I. STATES":-

a.  for entry 1, the following entry shall be substituted, namely:-

1. Andhra Pradesh

294

39

15

175

29

7

a.  

b.  entries 25 to 28 shall be renumbered as entries 26 to 29, respectively;

c.  after entry 24, the following entry shall be inserted, namely:-

25. Telangana

-

-

-

119

19

1