Wednesday, 10, Jun, 2026
 
 
 
Expand O P Jindal Global University
 

आंध्र प्रदेश विधान सभा की अवधि के बारे में विशेष उपबंध, Constitution of India, Article 378A ( Article 378A Constitution of India: Special provision as to duration of Andhra Pradesh Legislative Assembly )


 

अनुच्छेद 172 में किसी बात के होते हुए भी, राज्य पुनर्गठन अधिनियम, 1956 की धारा 28 और धारा 29 के उपबंधों के अधीन गठित आंध्र प्रदेश राज्य की विधान सभा, यदि पहले ही विघटित नहीं कर दी जाती है तो, उक्त धारा 29 में निर्दिष्ट तारीख से पाँच वर्ष की अवधि तक बनी रहेगी, इससे अधिक नहीं और उक्त अवधि की समाप्ति का परिणाम उस विधान सभा का विघटन होगा।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter