Section 43E in The Government Of Union Territories Act, 1963
43E. [ Special provisions as to readjustment of territorial constituencies. [Inserted by Act 19 of 1984, Section 3 (w.e.f. 1-3-1984). Further modified by Act No. 19 of 2005.]
Notwithstanding anything contained in sections 38 to 43D (both inclusive), until the relevant figures for the first census taken after the year 2026 have been published, it shall not be necessary to readjust the division of each Union territory into territorial constituencies and any reference to the "latest census figures" in this Part shall be construed as a reference to the 2001 census figures.][43-F. Special provision as to readjustment of territorial constituencies on the basis of 2001 census. - Notwithstanding the publication of orders under sub-section (1) of section 10 of the Delimitation Act, 2002 (33 of 2002) or anything contained in sub-section (2) or sub-section (4) of the said section, any readjustment in the division of Union territory into territorial constituencies by the Delimitation Commission under the said Act, on the basis of 2001 census shall take effect from such date as the Central Government may, by order, published in the Official Gazette, specify and until such readjustment takes effect, any election to the Legislative Assembly may be held on the basis of the territorial constituencies existing before such readjustment][Inserted by Act 5 of 2006 (w.e.f. 2.3.2006) ]
