2. Definitions.—
3*** In this Act, unless the context otherwise requires,—
(a) “article” means an article of the Constitution;
(b) “Assembly constituency” means a constituency provided 4[by law] for the purpose of
elections to the Legislative Assembly of a State;
(c) “Council constituency” means a constituency provided 5[by law] for the purpose of
elections to the Legislative Council of a State;
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(d) “Election Commission” means the Election Commission appointed by the President under
article 324;
(e) “order” means an order published in the Official Gazette;
(f) “Parliamentary constituency” means a constituency provided 7[by law] for the purpose of
elections to the House of the People;
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(g) “person” does not include a body of persons;
(h) “prescribed” means prescribed by rules made under this Act;
9
[
(i) “State” includes a Union territory;]
(j) “State Government”, in relation to a Union territory, means the administrator thereof.
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1. Ins. by Act 73 of 1950, s. 2 (w.e.f. 23-12-1950).
2. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for “Part C States” (w.e.f. 1-11-1956).
3. The brackets and figure “
(1)” omitted by Act 103 of 1956, s. 65 (w.e.f. 1-1-1957).
4. Subs. by Act 2 of 1956, s. 2, for “by order made under section 9” (w.e.f. 1-3-1956).
5. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for “by order made under section 11” (w.e.f.1-11-1956).
6. Omitted by Act 103 of 1956, s. 65 (1-1-1957).
7. Subs. by Act 2 of 1956, s. 2, for “by section 6 or by order made thereunder” (1-3-1956).
8. Omitted by the North-Eastern Areas (Reorganisation) (Adaptation of Laws on Union Subjects) Order, 1974, s. 3 and the
Schedule (w.e.f. 21-1-1972).
9. Subs. by s. 3 and the Schedule, ibid., for clause
(i) (w.e.f. 21-1-1972).
10. Omitted by the Adaptation of Laws (No. 2) Order, 1956 (w.e.f. 1-11-1956).
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PART II
ALLOCATION OF SEATS AND DELIMITATION OF CONSTITUENCIES
The House of the People
1
