Section 9(2)(c) in The Delimitation Act, 1972

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(c) in The Delimitation Act, 1972

(c)consider all objections and suggestions which may have been received by it before the date so specified, and for the purpose of such consideration, hold one or more public sittings at such place or places in each State as, it thinks fit ; and

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Union of India - Subsection

Section 9(2)(c) in The Delimitation Act, 1972