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5. Representation of Chandernagore in the House of the People.- (1) Until otherwise provided by law, as from the appointed day- (a) Chandernagore shall be included in, and become part of, the Hooghly Parliamentary constituency formed by the Delimitation of Parliamentary and Assembly Constituencies (West Bengal) Order, 1951 and that order shall have effect subject to the following modifications, namely:- In Table A- (i) for the entry in column 2 relating to Serampore constituency, the following entry shall be substituted, namely:- "Bhadreswar, Singur, Serampore, Uttarpara, Chanditala and Jangipara police stations of Hooghly District and Domjur and Bally police stations of Howrah District;. (ii) for the entry in column 2 relating to Hooghly constituency, the following entry shall be substituted, namely:- "Pandua, Dhaniakhali, Chinsura (excluding Ward No. 1 of Bansbaria Municipality), Polba, Haripal, Tarakeswar, Arambagh, Khanakul and Pursura police stations of Hooghly District and Chandernagore"; (b) the sitting member of he House of the People representing the Hooghly Parliamentary constituency shall be deemed to have been elected by that constituency as modified by this Act. (2) As soon as may be after the appointed day, the electoral roll of the Hooghly Parliamentary constituency shall be prepared in accordance with the provisions of the Representation of the People Act, 1950 (43 of 1950), and the rules made thereunder and the roll so prepared shall come into force immediately upon its final publication.    |
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