Section 8 in The Two-Member Constituencies (Abolition) Act, 1961
8. Power to maintain Delimitation Order up to date.
The Commission may from time to time, by notification published in the Gazette of India and in the Official Gazette of the State Concerned,-(a)correct any printing, mistake in the revised Delimitation Order or any error arising therein from an inadvertent slip or omission, and(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.
