Section 2 in THE CONSTITUTION (SECOND AMENDMENT) ACT, 1952
2. Amendment of article 81.-
In sub-clause (b) of clause (1) of article 81 of the Constitution, the words and figures "not less than one member for every 750,000 of the population and" shall be omitted.[The Constitution (Second Amendment) Act, 1952, removed the limit on the maximum population for a parliamentary constituency by amending Article 81(1)(b) of the Constitution. The bill received assent from then President Rajendra Prasad on 1 May 1953, and came into force on the same date but was notified in the Gazette of India on 2 May 1953. According to Article 81(1)(b), the number of representatives to be assigned to every parliamentary constituency must be chosen in a way that ensures the upper population limit for one representative in the lower house of Parliament. The purpose of the measure was to change Article 81 to reduce the maximum population threshold for a parliamentary seat.Also refer]
