Article 168 Constitution of India: Constitution of Legislatures in States

(1) For every State there shall be a Legislature which shall consist of the Governor, and-

(a) in the States of ¹[Andhra Pradesh],Bihar, ²*** ³[Madhya Pradesh], ⁴*** ⁵[Maharashtra],
⁶[Karnataka], ⁷*** ⁸[⁹[Tamil Nadu, Telangana]] ¹⁰[and Uttar Pradesh], two Houses;

(b) In other States, one House.

(2) Where there are two Houses of the Legislature of a State, one shall be known as the Legislative Council and the other as the Legislative

Assembly, and where there is only one House, it shall be known as the Legislative Assembly.

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1. The words “Andhra Pradesh,” omitted by the Andhra Pradesh Legislative Council (Abolition) Act, 1985 (34 of 1985), s. 4 (w.e.f. 1-6-1985) and ins. by the Andhra Pradesh Legislative Council Act, 2005 (1 of 2006), s. 3 (w.e.f. 30-3-2007).
2. The word “Bombay” omitted by the Bombay Reorganisation Act, 1960 (11 of 1960), s. 20 (w.e.f. 1-5-1960).
3. Ins. by the Constitution (Seventh Amendment) Act, 1956, s. 8 (date yet to be notified).
4. The words “Tamil Nadu,” omitted by the Tamil Nadu Legislative Council (Abolition) Act, 1986 (40 of 1986), s. 4 (w.e.f. 1-11-1986).
5. Ins. by the Bombay Reorganisation Act, 1960 (11 of 1960), s. 20 (w.e.f. 1-5-1960).
6. Subs. by the Mysore State (Alteration of Name) Act, 1973 (31 of 1973), s. 4, for “Mysore” (w.e.f. 1-11-1973), which was inserted by the Constitution (Seventh Amendment) Act, 1956, s. 8(1).
7. The word “Punjab,” omitted by the Punjab Legislative Council (Abolition) Act, 1969 (46 of 1969), s. 4 (w.e.f. 7-1-1970).
8. Ins. by the Tamil Nadu Legislative Council Act, 2010 (16 of 2010), s. 3 (date yet to be notified).
9. Subs. by the Andhra Pradesh Reorganisation, Act, 2014 (6 of 2014) s. 96, for the words “Tamil Nadu” (w.e.f. 1-6-2014).
10. Subs. by the West Bengal Legislative Council (Abolition) Act, 1969 (20 of 1969), s. 4, for “Uttar Pradesh and West Bengal” (w.e.f. 1-8-1969).