Section 43C(3)(c) in The Government Of Union Territories Act, 1963

[Cites 0, Cited by 0] [Section 43C(3)] [Section 43C] [Entire Act]

Union of India - Subsection

Section 43C(3)(c) in The Government Of Union Territories Act, 1963

(c)in delimiting the constituencies, regard shall be had to physical features, existing boundaries of administrative units facilities of communication and public convenience.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 43C(3)(c) in The Government Of Union Territories Act, 1963