In this Act, unless the context otherwise requires,— (a) "appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act; (b) "assembly constituency", "council constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950); (c) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or in any part of Andhra Pradesh or Madras; (d) "notified order" means an order published in the Official Gazette; (e) "sitting member", in relation to either House of Parliament or of the Legislature of a State, means a person who, immediately before the appointed day, is a member of that House; (f) "transferred territories" means— (i) in relation to the State of Andhra Pradesh, the territories specified in the Second Schedule and transferred from that State to Madras; and (ii) in relation to the State of Madras, the territories specified in the First Schedule and transferred from that State to Andhra Pradesh; (g) "treasury" includes a sub-treasury; (h) any reference to a district, taluk, firka, village or other territorial division of a State shall be construed as a reference to the area comprised within that territorial division on the 1st day of July, 1957.Open in Lexace · Ask the AI about this section
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