In this Act, unless the context otherwise requires,— (a) "appointed day" means the 1st day of October, 1953; (b) "article" means an article of the Constitution. (c) "Assembly constituency", "Council constituency" and "Parliamentary constituency" have the same meaning as in the Representation of the People Act, 1950; (43 of 1950); (d) "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 the State of Madras or Mysore as constituted immediately before the appointed day; (e) "Order" means an Order published in the Official Gazette; (f) "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; (g) "transferred territory" means the territory added to the State of Mysore by sub-section (1) of section 4.Open in Lexace · Ask the AI about this section
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