"Part A
| Name | Territories |
| 1. Andhra Pradesh.... | The territories specified in sub-section (1) of section 3 of the Andhra State Act, 1953, and the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956. |
| 2. Assam.... | The territories which immediately before the commencement of this Constitution were comprised in the Province of Assam, the Khasi States and the Assam Tribal Areas, but excluding the territories specified in the Schedule to the Assam (Alteration of Boundaries) Act, 1951. |
| 3. Bihar.... | The territories which immediately before the commencement of this Constitution were either comprised in the Province of Bihar or were being administered as if they formed part of that Province. |
| 4. Bombay.... | The territories specified in sub-section (1) of section 8 of the States Reorganisation Act, 1956. |
| 5. Kerala..... | The territories specified in sub-section (1) of section 5 of the States Reorganisation Act, 1956. |
| 6. Madhya Pradesh.... | The territories specified in sub-section (1) of section 9 of the States Reorganisation Act, 1956. |
| 7. Madras.... | The territories which immediately before the commencement of this Constitution were either comprised in the Province of Madras or were being administered as if they formed part of that Province and the territories specified in section 4 of the States Reorganisation Act, 1956, but excluding the territories specified in sub-section (1) of section 3 and sub-section (1) of section 4 of the Andhra State Act, 1953, and the territories specified in clause (b) of sub- section (1) of section 5, section 6 and clause (d) of sub-section (1) of section 7 of the States Reorganisation Act, 1956. |
| 8. Mysore..... | The territories specified in sub-section (1) of section 7 of the States Reoganisation Act, 1956. |
| 9. Orissa..... | The territories which immediately before the commencement of this Constitution were either comprised in the Province of Orissa or were being administered as if they formed part of that Province. |
| 10. Punjab..... | The territories specified in section 11 of the States Reorganisation Act, 1956. |
| 11. Rajasthan..... | The territories specified in section 10 of the States Reorganisation Act, 1956. |
| 12. Uttar Pradesh..... | The territories which immediately before the commencement of this Constitution were either comprised in the Province known as the United Provinces or were being administered as if they formed part of that Province. |
| 13. West Bengal..... | The territories which immediately before the commencement of this Constitution were either comprised in the Province of West Bengal or were being administered as if they formed part of that Province and the territory of Chandernagore as defined in clause (c) of section 2 of the Chandernagore (Merger) Act, 1954. |
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