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KERALA LEGISLATURE - A SKETCH OF EVOLUTION

      A glimpse into the evolution of the Legislative Assembly of Kerala indicates different phases of development, matching the social, political and economic changes over the years. The evolutionary cycle ranges from the parallel but heterogeneous courses of development in the erstwhile Princely States of Travancore and Cochin and British Malabar, to the uniform progress in the integrated State of Kerala.

      The Princely States of Travancore and Cochin were unified and the Part B State of Travancore –Cochin was formed on July 1, 1949. The State of Travancore –Cochin and the Malabar district of the State of Madras, excluding certain areas constituted the State of Kerala as per the States reorganization on 1st November 1956.

The Phases

     The transition of a small advisory Council to the constitutionally sanctioned law making body of Kerala, through manifestations of structural and functional transformation, spreading across different phases, which could be classified chronologically on the basis of apparently similar socio-political configuration of the respective periods, as: