21. Amendment of Second Schedule to Act 43 of 1950.-

(1) In the Second Schedule to the Representation of the People Act, 1950,-

(i) under the heading "I. STATES:",-

(a) in item 2 relating to Assam, for the figures "126", the figures "114" shall be substituted;

(b) after item 17 and the entries relating thereto, the following shall be inserted, namely:-

"18.	Manipur	..	60	1	19
19.	Tripura	..	60	6	19
20.	Meghalaya	..	60	..	50";

(ii) under the heading "II. UNION TERRITORIES:" items 3 and 5 and the entries relating thereto shall be omitted.

(2) The amendment made by clause (i)(a) of sub-section (1) shall have effect on and after the appointed day in relation to the Legislative Assembly of the State of Assam and the amendments made by clause (i)(b) and clause (ii) of sub-section (1) shall have effect in relation to the Legislative Assemblies of the States of Manipur, Tripura and Meghalaya to be constituted at any time after the appointed day.