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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(b) in Chandernagore (Merger) Act, 1954

(b)the President shall, as soon as may be after the appointed day and after consulting the election Commission, amend by order the delimitation of Parliamentary and Assembly Constituencies (West Bengal) Order, 1951 so as to include therein the Chandernagore assembly constituency and the particulars relating thereto as required by section 9 of the Representation of the people Act, 1950 (XLIII of 1950);