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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(a) in The North-Eastern Areas (Reorganisation) Act, 1971

(a)all constituencies shall, so 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 public convenience;