Section 7(1) in The Two-Member Constituencies (Abolition) Act, 1961
(1)After all the notifications have been published under clause (c) of section 4 and the order referred to in sub-section (5) of section 19 of the Bombay Reorganisation Act, 1960, has been made, .the Commission shall-(a)make such further-amendments in the Delimitation Order as appear to it to be necessary for bringing up-to-date the description of the extent of all constituencies and for better arranging the order in which they are set out in the Schedules to the Delimitation Order; and(b)send authenticated Copies of the Delimitation Order as so amended and revised to the Central Government and to each of the State Governments.
