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Representation of the People Act, 1950 12. Power to alter or amend orders 33 [(1)] The President may, from time to time, after consulting the Election Commission, by order, alter or amend any order made by him under 34[***] section 11. 33 [(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.]    |
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