Section 8(3) in The Representation Of The People Act, 1950
(3)The consolidation under sub-section (1) of the orders referred to in sub-section (5) of section 4, or as the case may be, sub-section (3) of section 7 shall not,as provided in sub-section (5) of section 10 of the Delimitation Act, 2002 (33 of 2002), affect the representation in, and the territorial constituencies of, the House of the People or the Legislative Assembly of the State existing on the date of publication in the Gazette of India of any such order or orders as may be relevant.
