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The Andhra Pradesh and Mysore (Transfer of Territory) Act, 1968 2. Definitions.- In this Act, unless the context otherwise requires,- (a) "appointed day" means the 1st day of October, 1968; (b) "assembly constituency", "council constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950); (c) "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; (d) "transferred territory" means the territory specified in the Schedule and transferred from the State of Mysore to the State of Andhra Pradesh by section 3.    |
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