Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Reorganisation (Amendment) Act, 2015 12 of 2015 [30 March 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 22 3. Amendment of section 23 Andhra Pradesh Reorganisation (Amendment) Act, 2015 12 of 2015 [30 March 2015] PREAMBLE An Act further to amend the Andhra Pradesh Reorganisation Act, 2014. Be it enacted by Parliament in the Sixty-sixth Year of the Republic of India as follows:-- 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Reorganisation (Amendment) Act, 2015. (2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint. 2. Amendment of section 22 :- In the Andhra Pradesh Reorganisation Act, 2014 (6 of 2014) (hereinafter referred to as the principal Act), in section 22, in sub- section (1), for the figures and words "50 members in the Legislative Council of Andhra Pradesh", the figures and words "58 members in the Legislative Council of Andhra Pradesh" shall be substituted. 3. Amendment of section 23 :- In section 23 of the principal Act,-- (i) in sub-section (1), for the figures and words "50 seats in the Legislative Council of Andhra Pradesh", the figures and words "58 seats in the Legislative Council of Andhra Pradesh" shall be substituted; (ii) in sub-section (2), in clause (i), for sub-clause (a), the following sub-clause shall be substituted, namely:-- (a) for the existing entry 1, the following entry shall be substituted, namely:-- 1 2 3 4 5 6 7 "1. Andhra Pradesh 58 20 5 5 20 8";.