Section 12(6) in The Assam Reorganisation (Meghalaya) Act, 1969
(6)Upon the completion of each census, the total number of seats in the Legislative Assembly and the division of Meghalaya into territorial constituencies shall be readjusted by such authority and in such manner as Parliament may by law determine:Provided that such readjustment shall not affect representation in the Legislative Assembly until the dissolution of the then existing Assembly.Explanation.--In this section, "latest census figures" means the census figures with respect to Meghalaya ascertainable from the latest census of which the finally published figures are available.
