Section 7 in The Two-Member Constituencies (Abolition) Act, 1961
7. Revision of the Delimitation Order.
(1)After all the notifications have been published under clause (c) of section 4 and the order referred to in sub-section (5) of section 19 of the Bombay Reorganisation Act, 1960, has been made, .the Commission shall-(a)make such further-amendments in the Delimitation Order as appear to it to be necessary for bringing up-to-date the description of the extent of all constituencies and for better arranging the order in which they are set out in the Schedules to the Delimitation Order; and(b)send authenticated Copies of the Delimitation Order as so amended and revised to the Central Government and to each of the State Governments.(2)As soon as may be after the revised Delimitation Order is received by the Central Government or a State Government, it shall be laid before the House of the People or, as the case may be, before the Legislative Assembly of the State.
