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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2)(a) in The Assam Reorganisation (Meghalaya) Act, 1969

(a)there shall be an electoral college for each autonomous district within Meghalaya which shall consist of the elected members of the District Council thereof, and each electoral college shall elect such number of persons to the Provisional Legislative Assembly as the President may, after consultation with the Election Commission, by order, determine;