Section 43C(3) in The Government Of Union Territories Act, 1963
(3)The Election Commission shall also, in the manner herein provided, distribute the seats assigned to the Legislative Assembly of the Union territory of Arunachal Pradesh under sub-section (2) of section 3 to single-member assembly constituencies and delimit them on the basis of the latest census figures having regard to the following provisions:--(a)all constituencies shall, as far as practicable, be geographically compact areas;(b)every assembly constituency shall be so delimited as to fall only within one parliamentary constituency;(c)in delimiting the constituencies, regard shall be had to physical features, existing boundaries of administrative units facilities of communication and public convenience.
