Representation of the People Act, 1950
4. Filling of seats in the House of the People and parliamentary constituencies
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13 [(2) All the seats in the House of the People allotted to the States under section 3 shall be seats to be filled by persons chosen by direct election from parliamentary constituencies in the States.]
(3) Every parliamentary constituency referred to in sub-section (2) shall be a single-member constituency.
(4) Every State to which only one seat is allotted under section 3 shall form one parliamentary constituency.
14 [(5) Save as provided in sub-section (4), the extent of all parliamentary constituencies except the parliamentary constituencies in the Union territory of Arunachal Pradesh shall be as determined by the orders of the Delimitation Commission made under the provisions of the Delimitation Act, 1972 (76 of 1972) and the extent of the parliamentary constituencies in the Union territory of Arunachal Pradesh shall be as determined by the order of the Election Commission under the provisions of the Government of Union Territories Act, 1963 (20 of 1963).]
