Section 6(c) in The Two-Member Constituencies (Abolition) Act, 1961
(c)constituencies in which seats are reserved either for the scheduled castes or for the scheduled tribes shall as far as practicable, be located in the areas in which the population of the scheduled castes or, as the case may be, of the scheduled tribes is most, concentrated, but in regard to scheduled castes, care should be taken to distribute the reserved seats in different areas of the State."
