Section 18(1) in The Madhya Pradesh Reorganisation Act, 2000
(1)The Election Commission may, from time to time, by notification in the Official Gazette,-(a)correct any printing mistakes in any order made under section 17 or any error arising therein from inadvertent slip or omission; and(b)where the boundaries or name of any territorial division mentioned in any such order or orders is or are altered, make such amendments as appear to it to be necessary or expedient for bringing such order up-to-date.
