Section 26(2)(b) in The Andhra Pradesh Reorganisation Act, 2014

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2)(b) in The Andhra Pradesh Reorganisation Act, 2014

(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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State of Andhra Pradesh - Subsection

Section 26(2)(b) in The Andhra Pradesh Reorganisation Act, 2014