(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:] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 9, for Acticle 170. ]Provided that such readjustment shall not affect representation in the Legislative Assembly until the dissolution of the then existing Assembly:[Provided further that such readjustment shall take effect from such date as the President may, by order, specify and until such readjustment takes effect, any election to the Legislative Assembly may be held on the basis of the territorial constituencies existing before such readjustment:Provided also that until the relevant figures for the first census taken after the year [2026] [Inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 29 (w.e.f. 3.1.1977).] [have been published, it shall not be necessary to [readjust-(i)the total number of seats in the Legislative Assembly of each State as readjusted on the basis of the 1971 census; and(ii)the division of such State into territorial constituencies as may be readjusted on the basis of the [2001],[census, under this clause.] [Substituted by the Constitution (Eighty-fourth Amendment) Act, 2001, Section 5, for certain words (w.e.f. 21.2.2002).]
