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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(b) in The Two-Member Constituencies (Abolition) Act, 1961

(b)where the boundaries or name of any district or any territorial division mentioned in a Schedule to the said Order are or is altered, make such amendments as appear to it to be necessary or expedient for bringing the Schedule up-to-date.