Section 21(2)(b) in Bihar Reorganisation Act, 2000

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Union of India - Subsection

Section 21(2)(b) in Bihar Reorganisation Act, 2000

(b)all constituencies shall, as far as practicable, be geographically compact areas, and in delimiting them, regard shall be had to physical features, existing boundaries of administrative units, facilities of communication and conveniences to the public; and

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Union of India - Subsection

Section 21(2)(b) in Bihar Reorganisation Act, 2000