Part III
Representation in the Legislatures
The Council of States
10. Amendment of Fourth Schedule to the Constitution.-
On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,-
(a) for entries 19 to 22, the following shall be substituted, namely:-
| "19. Manipur | .. | 1 |
| 20. Tripura | .. | 1 |
| 21. Meghalaya | .. | 1 |
| 22. Delhi | .. | 3 |
| 23. Pondicherry | .. | 1 |
| 24. Mizoram | .. | 1 |
| 25. Arunachal Pradesh | .. | 1"; |
(b) for the figures "228", the figures "231" shall be substituted.
