(a) “constituency” means an Assembly constituency 4*** ;

(b) “qualifying date”, in relation to the preparation or revision of every electoral roll under this Part, means 6[the 1st day of January, the 1st day of April, the 1st day of July and the 1st day of October] of the year in which it is so prepared or revised:] 7 [Provided that “qualifying date”, in relation to the preparation or revision of every electoral roll under this Part in the year 1989, shall be the 1st day of April, 1989.]