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

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Union of India - Subsection

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

(c)constituencies in which seats are reserved for the Scheduled Castes shall be distributed in different parts of the States and located, as far as practicable, in those areas where the proportion of their population to the total population is comparatively large; and

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Union of India - Subsection

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