Section 3(3) in The Targeted Public Distribution System (Control) Order, 2015
(3)The State-wise number of Antyodaya households shall not exceed the accepted number of Antyodaya households in that State, as specified in column 6 of Annex-I:[* * *] [Deleted 'Provided that when an Antyodaya household becomes ineligible on account of migration outside the State, improvement in social or economic status, death, etc., no new Antyodaya household shall be identified in that State and the total number of Antyodaya households shall be reduced to that extent.' by Notification No. G.S.R. 814(E), dated 28.10.2015 (w.e.f. 20.3.2015).]
