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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "appointed day"1 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 (43 of 1950); (d) "Election Commission" means the Election Commission appointed by the President under article 324; (e) "existing State of Uttar Pradesh" means the State of Uttar 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 Uttar Pradesh; (g) "notified order" means an order published in the Official Gazette; (h) "population ratio", in relation to the States of Uttar Pradesh and Uttaranchal, means the ratio of 1321:70; (i) "sitting member", in relation to either House of Parliament or of the Legislature of the existing State of Uttar 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 Uttar Pradesh, means the State of Uttar Pradesh or Uttaranchal; (k) "transferred territory" means the territory which on the appointed day is transferred from the existing State of Uttar Pradesh to the State of Uttaranchal; (l) "treasury" includes a sub-treasury; and (m) any reference to a district, tehsil or other territorial division of the existing State of Uttar Pradesh shall be construed as a reference to the area comprised within that territorial division on the appointed day.    |
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