18. Power of Election Commission to maintain delimitation orders up-to-date.

(1) The Election Commission may, from time to time, by notification in the Official Gazette,

(a) correct any printing mistake in any order made under section 17 or any error arising therein from inadvertent slip or omission;

(b) where the boundaries or name of any territorial division mentioned in any such order are or is altered, make such amendments as appear to it to be necessary or expedient for bringing such order up-to-date.

(2) Every notification under this section relating to a parliamentary or an assembly constituency shall be laid, as soon as may be after it is issued, before the House of the People or, as the case may be, the Legislative Assembly.

1. Subs. by Act 15 of 1971, s. 3, for clause (a) (w.e.f. 5-1-1971).