Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 59]

Constitution and Amendments

THE CONSTITUTION (EIGHTY-SEVENTH AMENDMENT) ACT, 2003

India

THE CONSTITUTION (EIGHTY-SEVENTH AMENDMENT) ACT, 2003

Act 87 of 2003

  • Published in Gazette of India on 25 April 2003
  • Commenced on 22 June 2003
  • [This is the version of this document from 25 April 2003.]
  • [Note: The original publication document is not available and this content could not be verified.]
BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-

1. Short title. -

This Act may be called the Constitution (Eighty-seventh Amendment) Act, 2003.

2. Amendment of article 81. -

In article 81 of the Constitution, in clause (3), in the proviso, in clause (ii), for the figures "1991", the figures "2001" be substituted.

3. Amendment of article 82. -

In article 82 of the Constitution, in the third proviso, in clause (ii), for the figures "1991", the figures "2001" shall be substituted.

4. Amendment of article 170. -

In article 170 of the Constitution,-
(i)in clause (2), in the Explanation, in the proviso, for the figures "1991", the figures "2001" shall be substituted;
(ii)in clause (3), in the Explanation, in the third proviso, for the figures "1991", the figures "2001" shall be substituted;

5. Amendment of article 330. -

In article 330 of the Constitution, in the Explanation, in the proviso, for the figures "1991", the figures "2001" shall be substituted;[The Constitution (Eighty-seventh Amendment) Act, 2003, amends the Delimitation Act, 2002, and is called the Delimitation (Amendment) Act of 2003. Under this act, electoral constituencies, including the reserved seats for SCs and STs, may be readjusted based on the 2001 population census without altering the number of seats reserved for States in the legislative bodies. Also Refer]