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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "appointed day" means the 2nd day of October, 1954. (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) "Chandernagore" means the whole of the territory which immediately before the 9thday of June, 1952 was comprised in the Free Town of Chandernagore; (d) "law" means so much of any enactment, Ordinance, Regulation, order, rule, scheme, notification, bye-law or any other instruments having the force of law as relates to matters enumerated in List I and List III in the Seventh Schedule to the Constitution; (e) "sitting member", in relation to the House of the People or either House of the Legislature of the State of West Bengal means a person who immediately before the appointed day is a member of the House; (f) "State Government" means the Government of West Bengal; (g) "Union purposes" means the purposes of government relatable to any of the matters mentioned in the Union List in the Seventh Schedule to the Constitution.    |
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