(4)Subject to the provisions of sub-section (5), the readjustment of representation of the several territorial constituencies in the House of the People or in the Legislative Assembly of a State and the delimitation of those constituencies provided for in any such order shall apply in relation to every election to the House or to the Assembly, as the case may be, held after the publication in the Gazette of India of that order and shall so apply in supersession of the provisions relating to such representation and delimitation contained in any other law for the time being in force or any order or notification issued under such law insofar as such representation and delimitation are inconsistent with the provisions of this Act:Provided that nothing in this sub-section shall apply to the delimitation orders published in relation to the State of Jharkhand."; (ii) in sub-section (6), for the words "within two years of the constitution of the Commission", the words "within a period not later than 31st day of July, 2008.
