Section 19(3) in The Bombay Reorganisation Act, 1960
(3)In determining the matters referred to in clauses (b) and (c) of sub-section (20, the Election Commission shall have regard to the provisions contained in clauses (a) to (e) of sub-section (2) of section 8 of the Delimitation Commission Act, 1952 (81 of 1952).
