Section 19(6) in Gorkhaland Territorial Administration Act, 2011
(6)In the event of any change of the information furnished under sub-section (3), sub-section (4) or sub-section (5), the Leader or the member, as the case may be, shall, as soon as may be within fifteen days from the date of such change, furnish in writing such change of information to the prescribed Authority referred to in sub-section (1).
