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DELIMITATION OF COUNCIL CONSTITUENCIES (KARNATAKA) AMENDMENT ORDER, 2011
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
NOTIFICATION
New Delhi, the 30th September, 2011
S.O. 2295(E).-The following Order made by the President is published for general information:—
30th September, 2011
THE DELIMITATION OF COUNCIL CONSTITUENCIES (KARNATAKA) AMENDMENT ORDER, 2011
In exercise of the powers conferred by section 12 of the Representation of the People Act, 1950 (43 of 1950), the President, after consulting the Election Commission, is pleased to make the following order further to amend the Delimitation of Council Constituencies (Karnataka) Order, 1951, namely:—
1. This Order may be called the Delimitation of Council Constituencies (Karnataka) Amendment Order, 2011.
2. In the Delimitation of Council Constituency (Karnataka) Order, 1951,—
(a) in paragraph 2, in the TABLE,—
(i) under the heading Graduates’ Constituencies,—
(A) in item 1, in column 2, for the entry “Bidar, Gulbarga, Raichur and Koppal districts and Bellary district including Harapanahalli taluk of Davanagere district”, the entry “Bidar, Gulbarga, Yadgir, Raichur, Koppal and Bellary districts including Harapanahalli taluk of Davanagere district” shall be substituted;
(B) in item 4, in column 2, for the entry “Chitradurga, Davanagere (excluding taluks of Channagiri, Honnalli and Harapanahalli), Tumkur and Kolar districts”, the entry “Chitradurga, Davanagere (excluding taluks of Channagiri, Honnalli and Harapanahalli), Tumkur, Kolar and Chikkbalappur districts” shall be substituted;
(C) in item 7, in column 2, for the entry “Bangalore and Bangalore Rural districts”, the entry “Bangalore, Rural and Ramanagara districts” shall be substituted;
(ii) under the heading Teachers’ Constituencies,—
(A) in item 1, in column 2, for the entry “Bidar, Gulbarga, Raichur and Koppal districts and Bellary district including Harapanahalli taluk of Davanagere district”, the entry “Bidar, Gulbarga, Yadgir, Raichur, Koppal and Bellary districts including Harapanahalli taluk of Davanagere district” shall be substituted;
(B) in item 4, in column 2, for the entry “Chitradurga, Davanagere (excluding taluks of Channagiri, Honnalli and Harapanahalli), Tumkur and Kolar districts”, the entry “Chitradurga, Davanagere (excluding taluks of Channagiri, Honnalli and Harapanahalli), Tumkur, Kolar and Chikkbalappur districts” shall be substituted;
(C) in item 7, in column 2, for the entry “Bangalore and Bangalore Rural districts”, the entry “Bangalore, Bangalore Rural and Ramanagara districts” shall be substituted;
(iii) under the heading Local Authorities’ Constituencies,—
(A) in item 2, in column 2, for the entry “Gulbarga district”, the entry “Gulbarga and Yadgir districts” shall be substituted;
(B) in item 17, in column 2, for the entry “Bangalore Rural district”, the entry “Bangalore Rural and Ramanagara districts” shall be substituted;
(C) in item 18, in column 2, for the entry “Kolar district”, the entry “Kolar and Chikkbalappur districts” shall be substituted;
(b) in paragraph 3, for the figures, letters and words “1st day of September, 1998”, the figures, letters and words “1st day of April, 2011” shall be substituted.
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