In this Act, unless the context otherwise requires,— (a) "Administrator" means the administrator appointed by the President under article 239; (b) "appointed day" 1 means the day which the Central Government may, by notification, appoint; (c) "article" means an article of the Constitution; (d) "assembly constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950); (e) "Election Commission" means the Election Commission appointed by the President under article 324; (f) "existing Union territory" means the Union territory of Goa, Daman and Diu as existing immediately before the appointed day; (g) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having immediately before the appointed day, the force of law in the whole or any part of the existing Union territory; (h) "notification" means a notification published in the Official Gazette; (i) "population ratio", in relation to the State of Goa and the Union, means the ratio of 42: 3.25; (j) "sitting member", in relation to the House of the People or of the Legislative Assembly of the existing Union territory means a person who, immediately before the appointed day, is a member of that House or that Assembly; (k) "treasury" includes a sub-treasury.Open in Lexace · Ask the AI about this section
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