Section 43D(6) in The Government Of Union Territories Act, 1963
(6)Every order made under sub-section (2) and every notification issued under sub-section (5) shall be laid, as soon as may be, after it is made or issued before the Legislative Assembly.Explanation.--In this section,--(a)"Delimitation Act" means the Delimitation Act, 1972 (76 of 1972);(b)"Delimitation Commission" means the Delimitation Commission constituted under section 3 of the Delimitation Act.]
