Section 43D(5) in The Government Of Union Territories Act, 1963
(5)The Election Commission may, from time to time, by notification in the Gazette of India and in the Official Gazette of the Union territory of Goa, Daman and Diu--(a)correct any printing mistake in any order made under sub-section (2) or any error arising therein from inadvertent slip or omission; 722D (b) where the boundaries or name of any territorial division mentioned in any such order are, or is, altered, make such amendments as appear to it to be necessary or expedient for bringing such order up-to-date.
