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Representation of the People Act, 1950 11. Delimitation of Council constituencies As soon as may be after the commencement of this Act, the President shall, by order determine- (a) the constituencies into which each State having a Legislative Council shall be divided for the purpose of elections to that Council under each of the sub-clauses (a), (b) and (c) of clause (3) of article 171; (b) the extent of each constituency; and (c) the number of seats allotted to each constituency. Provisions as to order delimiting constituencies    |
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