Section 17(1) in The Goa, Daman And Diu Reorganisation Act, 1987
(1)The Election Commission shall, in the manner herein provided distribute, whether before or after that appointed day, the seats assigned to the Legislative Assembly of the State of Goa under section 12 to single-member territorial constituencies and delimit them having regard to the provisions of the Constitution and to the following provisions, namely:-(a)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 convenience to the public; and(b)constituencies in which seats are reserved for the Scheduled Castes and Scheduled Tribes shall, as far as practicable, be located in areas where the proportion of their population to the total population is the largest.
