Part IV
Representation in the legislatures
The Council of States
23. Amendment of the Fourth Schedule to the Constitution.-
As from the appointed day, in the Fourth Schedule to the Constitution, for the Table of Seats, the following Table shall be substituted, namely:-
"Table of Seats
| 1. Andhra Pradesh | 18 |
| 2. Assam | 6 |
| 3. Bihar | 21 |
| 4. Bombay | 27 |
| 5. Kerala | 9 |
| 6. Madhya Pradesh | 16 |
| 7. Madras | 17 |
| 8. Mysore | 12 |
| 9. Orissa | 9 |
| 10. Punjab | 11 |
| 11. Rajasthan | 10 |
| 12. Uttar Pradesh | 31 |
| 13. West Bengal | 14 |
| 14. Jammu and Kashmir | 4 |
| 15. Delhi | 1 |
| 16. Himachal Pradesh | 1 |
| 17. Manipur | 1 |
| 18. Tripura | |
| 208". |
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