Section 14(1)(a) in The State Of Arunachal Pradesh Act, 1986

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(a) in The State Of Arunachal Pradesh Act, 1986

(a)all constituencies shall as far as practicable, be geographically compact areas, and in delimiting hem regard shall be had to physical features, existing boundaries of administrative units, facilities of communication and public convenience; and

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Union of India - Subsection

Section 14(1)(a) in The State Of Arunachal Pradesh Act, 1986