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Election Laws (Amendment) Bill, 2016 - (17 Feb 2016)

MANU/PIBU/0195/2016

Constitution

The Union Cabinet approved amendments to the Delimitation Act, 2002 and the Representation of the People Act, 1950, enabling the Election Commission to carry out limited delimitation of Assembly and Parliamentary constituencies in the Cooch Behar District of West Bengal. The same are likely to be proposed in Parliament by the Election Laws (Amendment) Bill, 2016. India and Bangladesh had exchanged over 200 enclaves in their respective territories, allowing rehabilitation of residents encircled by ‘foreign’ land. In furthering reintegration efforts the EC drawing out constituency lines will be a step towards granting the newly inducted citizens the right to vote.

Tags : WEST BENGAL ENCLAVES RIGHT TO VOTE

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