In this Act (a) "parliamentary constituency" has the same meaning as in the Representation of the People Act, 1950 (43 of 1950); (b) "sitting member" means a person who immediately before the commencement of this Act is a member of the House of the People; (c) "Union territory" means any of the Union territories of the Andaman and Nicobar Islands, 1 [Lakshadweep] and Dadra and Nagar Haveli.Open in Lexace · Ask the AI about this section
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