Section 12(1) in The Assam Reorganisation (Meghalaya) Act, 1969
(1)The Election Commission shall, in the manner herein provided, distribute the total number of seats in the Legislative Assembly as fixed under sub-section (2) of section 11 to single member constituencies and delimit them on the basis of the latest census figures having regard to the following provisions, namely:--(a)all constituencies shall, as far as practicable, consist of geographically compact areas, and in delimiting them, regard shall be had to the physical features, existing boundaries of administrative units, facilities of communication and public convenience;(b)every constituency shall be so delimited as to fall only within an Assembly constituency of the Legislative Assembly of the State of Assam;(c)the population of each constituency shall, as far as practicable, be the same throughout Meghalaya.
