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6. Amendment of the Fourth Schedule to the Constitution.-

In the Fourth Schedule to the Constitution, in the Table of Seats relating to the representatives of States specified in Part C of the First Schedule-

(i) for entries 4 and 5, the entry "4. Himachal Pradesh......I" shall be substituted; and

(ii) entries 6 to 10 shall be renumbered as entries 5 to 9 respectively.



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




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