Section 53 — Provisions for election to Parliament from Goa, Daman and Diu, and Pondicherry.

(1) As soon as practicable after the commencement of this Act, elections shall be held in accordance with law― (a) to fill the seats in the House of the People allotted to the Union territory of Goa, Daman and Diu; and (b) to fill the seat in the House of the People and the seat in the Council of States allotted to the Union territory of Pondicherry. (2) Notwithstanding anything contained in any other law for the time being in force, the members nominated to represent the Union territory of Goa, Daman and Diu in the House of the People shall continue to be such until the election of the members to fill the two seats in that House allotted to that Union territory: Provided that where the dates of election of the members are different, the members so nominated shall cease to be members of that House on the earlier of those two dates. Explanation. ―In this sub-section, the expression "date of election" has the same meaning as in section 67A of the Representation of the People Act, 1951 (43 of 1951).

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