34. Bombay Legislative Council.-

(1) As from such date as the President may by order appoint, there shall be a Legislative Council for the new State of Bombay.

(2) 3[Until otherwise provided by law], the said Council shall consist of-

(a) all the sitting members of the Legislative Council of the existing State of Bombay, except those representing the Belgaum (Local Authorities), Bijapur (Local Authorities) and Dharwar (Local Authorities) constitutencies; and

(b) 25 members to represent the territories specified in clauses (b), (c), (d) and (e) of sub-section (1) of section 8 who shall be chosen in such manner as may be prescribed.

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