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 orders delimiting constituencies
