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10. Parliamentary constituencies of the new State and their delimitation.-

(1) The new State shall, until other provision is made by law, consist of the following three Parliamentary constituencies namely:-

(i) the constituency of Bilaspur comprising the existing State of Bilaspur; and

(ii) the two constituencies into which the existing State of Himachal Pradesh has been divided. (2) The Delimitation of Parliamentary Constituencies (Part C States) Order, 1951, shall, until other provision is made by law, have effect subject to the amendments made in the First Schedule.



Himachal Pradesh and Bilaspur (New State) Act, 1954 Back




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