16. Amendment of First and Second Schedules to Act 43 of 1950.
(1) In the Representation of the People Act, 1950,
(a) in the First Schedule,
(i) under the heading "I. STATES", after entry 17, the following entry shall be inserted, namely:
(ii) under the heading "II. UNION TERRITORIES", entry 6 relating to Himachal Pradesh shall be omitted;
(b) in the Second Schedule,
(i) under the heading "I. STATES", after entry 16, the following entry shall be inserted, namely:
"17. Himachal Pradesh.....68 16 3";
(ii) under the heading "II. UNION TERRITORIES", entry 2 relating to Himachal Pradesh shall be omitted.
(2) The amendments made by clauses (a) and (b) of sub-section (1) shall have effect in relation to the House of the People and the Legislative Assembly of Himachal Pradesh to be constituted at any time after the appointed day.
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