Central Government Act
Section 3(1) in The Andhra Pradesh Legislative Council Act, 2005
(1) As from such date as the President may by order appoint, there shall be a Legislative Council for the State of Andhra Pradesh; and as from that date, in sub- clause (a) of clause (1) of article 168, after the words'' States of'', the words'' Andhra Pradesh,'', shall be inserted.