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[Cites 0, Cited by 5] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Representation Of The People Act, 1950

(2)An order under sub-section (1) may contain provisions for the allocation of any member representing any Council constituency immediately before the making of the order to any constituency delimited a new or altered by the order and for such other incidental and consequential matters as the President may deem necessary.