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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Two-Member Constituencies (Abolition) Act, 1961

(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.