10A. [ Deferment of delimitation in certain cases.
(1)Notwithstanding anything contained in sections 4, 8 and 9, if the President is satisfied that a situation has arisen whereby the unity and integrity of India is threatened or there is a serious threat to the peace and public order, he may, by order, defer the delimitation exercise in a State.(2)Every order made under this section shall be laid before each House of Parliament.
