Section 43A(2)(b) in The Government Of Union Territories Act, 1963

[Cites 0, Cited by 0] [Section 43A(2)] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(2)(b) in The Government Of Union Territories Act, 1963

(b)in delimiting the constituencies, regard shall be had to physical features, existing boundaries of administrative units, facilities of communication and public convenience.

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Union of India - Subsection

Section 43A(2)(b) in The Government Of Union Territories Act, 1963