The Andhra Pradesh reorganization Act, 2014

2. Definitions.

In this act, unless the context otherwise requires,-

a.   "appointed day" means the day which the central government may, by notification in the official gazette, appoint;

b.   "article" means an article of the constitution;

c.   "assembly constituency", "council constituency" and "parliamentary constituency" have the same meanings as in the representation of the people act, 1950;

d.   "Election Commission" means the Election Commission appointed by the President under article 324;

e.   "existing State of Andhra Pradesh" means the State of Andhra Pradesh as existing immediately before the appointed day;

f.   "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 in any part of the existing State of Andhra Pradesh;

g.   "notified order" means an order published in the Official Gazette;

h.   "population ratio", in relation to the States of Andhra Pradesh and Telangana, means the ratio of 58.32 : 41.68 as per 2011 Census;

i.   "sitting member", in relation to either House of Parliament or of the Legislature of the existing State of Andhra Pradesh, means a person who immediately before the appointed day, is a member of that House;

j.   "successor State", in relation to the existing State of Andhra Pradesh, means the State of Andhra Pradesh or the State of Telangana, as the case may be;

k.   "transferred territory" means the territory which on the appointed day is transferred from the existing State of Andhra Pradesh to the State of Telangana;

l.   "treasury" includes a sub-treasury; and

m.   any reference to a district, mandal, tehsil, taluk or other territorial division of the existing State of Andhra Pradesh shall be construed as a reference to the area comprised within that territorial division on the appointed day.

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