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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3) in Constitution of India, 1950

(3)In this article, 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 clause 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] [Inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 15 (w.e.f. 3.1.1977).] [have been published,] [Inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 15 (w.e.f. 3.1.1977).] ][be construed,-
(i)for the purposes of sub-clause (a) of clause (2) and the proviso to that clause, as a reference to the 1971 census; and
(ii)for the purposes of sub-clause (b) of clause (2), as a reference to the [2001][census.] [Substituted by the Constitution (Eighty-fourth Amendment) Act, 2001, Section 3, for " be construed as a reference to the 1971 census" (w.e.f. 21.2.2002).]
Additional Information ▼
[Substituted by the Constitution (Eighty-fourth Amendment) Act, 2001, Section 3, for " be construed as a reference to the 1971 census" (w.e.f. 21.2.2002).]
Note.-Paragraph 2 of the Constitution (Removal of Difficulties) Order No. VIII as amended by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule, provides as follows:For the period during which the tribal areas specified in Part B of the Table appended to paragraph 20 of the Sixth Schedule to the Constitution or any parts thereof are administered by the President by virtue of sub-paragraph (2) of paragraph 18 of the said Schedule, the Constitution of India shall have effect subject to the following adaptations:In Article 81,-(a) in sub-Clause (b) of Clause (1), after the words " Union territories" , the words, letter and figures " and the tribal areas specified in Part B of the Table appended to paragraph 20 of the Sixth Schedule" shall be inserted; and (b) to Clause (2), the following proviso shall be added, namely:-" Provided that the constituencies into which the State of Assam is divided shall not comprise the tribal areas specified in Part B of the Table appended to paragraph 20 of the Sixth Schedule."