| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 21 |
| Chapter Title | Ministry | Department |
| Official Language | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
1[Notwithstanding anything contained in article 172, the Legislative Assembly of the State of Andhra Pradesh as constituted under the provisions of sections 28 and 29 of the States Reorganisation Act, 1956, shall, unless sooner dissolved, continue for a period of five years from the date referred to in the said section 29 and no logner and the expiration of the said period shall operate as a dissolution of that Legislative Assembly.]
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1. Ins. by the Constitution (Seventh Amendment) Act, 1956, s. 24.
