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CONSTITUTION (EIGHTY-FOURTH AMENDMENT) ACT, 2001
[21st February, 2002]
An Act further to amend the Constitution of India.
Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:—
Short title.
1. This Act may be called the Constitution (Eighty-fourth Amendment) Act, 2001.
Amendment of Article 55.
2. In article 55 of the Constitution, in the proviso to the Explanation, for the figures "2000", the figures "2026" shall be substituted.
Amendment of Article 81.
3. In article 81 of the Constitution, in the proviso to clause (3),—
(i) for the figures "2000", the figures "2026" shall be substituted;
(ii) for the words and figures "be construed as a reference to the 1971 census.", the following shall be substituted, namely.—
"be construed,—
(/) for the purposes of sub-clause (a) of clause (2) and the proviso to that clause, as a reference to the 1971 census; and (ii) for the purposes of sub-clause (b) of clause (2) as a reference to the 1991 census.".
Amendment of Article 82.
4. In article 82 of the Constitution, in the third proviso,—
(i) for the figures "2000", the figures "2026" shall be substituted;
(ii) for the words "readjust the allocation of seats in the House of the People to the States and the division of each State into territorial constituencies under this article.", the following shall be substituted, namely :-
"readjust—
(i) the allocation of seats in the House of the People to the States as readjusted on the basis of the 1971 census; and
(ii) the division of each State into territorial constituencies as may be readjusted on the basis of the 1991 census, under this article".
Amendment of Article 170,
5. In article 170 of the Constitution,—
(a) in clause (2), in the proviso to the Explanation, for the figures "2000" and
"1971", the figures "2026" and "1991" shall respectively be substituted;
(b) in the third proviso to clause (3),—
(;) for the figures "2000", the figures "2026" shall be substituted;
(ii) for the words "readjust the total number of seats in the Legislative
Assembly of each State and the division of such State into territorial constituencies
under this clause.", the following shall be substituted, namely:—
"readjust—
(i) the total number of seats in the Legislative Assembly of each State as
readjusted on the basis of the 1971 census; and
(ii) the division of such State into territorial constituencies as may be readjusted on the basis of the 1991 census, under this clause.".
Amendment of Article 330.
6. In article 330 of the Constitution, in the proviso to the Explanation, for the figures "2000" and " 1971", the figures "2026" and "1991" shall respectively be substituted
Amendment of Article 332.
7. In article 332 of the Constitution,—
(a) in clause (3 A), for the figures "2000", the figures "2026" shall be substituted;
(6) m clause (3B), for the figures "2000", the figures "2026" shall be substituted.
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