Section 9(3) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956
(3)Upon the completion of each census, the total number of seats in the Legislative Assembly of each State and the division of each State into territorial constituencies shall be readjusted by such authority and in such manner as Parliament may by law determine:Provided that such readjustment shall not affect representation in the Legislative Assembly until the dissolution of the then existing Assembly.".
