(2)For the purposes of clause (1), each State shall be divided into territorial constituencies in such manner that the ratio between the population of each constituency and the number of seats allotted to it shall, so far as practicable, be the same throughout the State.[ Explanation .-In this clause, the expression "population" means the population as ascertained at the last preceding census of which the relevant figures have been published:Provided that the reference in this Explanation to the last preceding census of which the relevant figures have been published shall, until the relevant figures for the first census taken after the year [2026] [have been published, be construed as a reference to the [2001] [Substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 29, for the Explanation (w.e.f. 3.1.1977).][census.] [Substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 29, for the Explanation (w.e.f. 3.1.1977).]
