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Delimitation Act, 2002 11. Power to maintain delimitation orders up-to-date.- 1. The Election Commission may, from time to time, by notification in the Gazette of India and in the Official Gazette of the State concerned,- a. correct any printing mistake in any of the orders made by the Commission under section 9 or any error arising therein from an inadvertent slip or omission; and b. where the boundaries or name of any district or any territorial division mentioned in any of the said orders are or is altered, make such amendments as appear to it to be necessary or expedient for bringing the orders up-to-date, so, however, that the boundaries or areas or extent of any constituency shall not be changed by any such notification. 2. Every notification under this section shall be laid, as soon as may be after it is issued, before the House of the People and the Legislative Assembly of the State concerned.    |
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