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The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 2. Definitions.- In this Act, unless the context otherwise requires,- (a) "appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act; (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) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or in any part of Andhra Pradesh or Madras; (d) "notified order" means an order published in the Official Gazette; (e) "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; (f) "transferred territories" means- (i) in relation to the State of Andhra Pradesh, the territories specified in the Second Schedule and transferred from that State to Madras; and (ii) in relation to the State of Madras, the territories specified in the First Schedule and transferred from that State to Andhra Pradesh; (g) "treasury" includes a sub-treasury; (h) any reference to a district, taluk, firka, village or other territorial division of a State shall be construed as a reference to the area comprised within that territorial division on the 1st day of July, 1957. 1. 1st April, 1960, vide Notification No. S.O. 2863, dated 29th December, 1959, see Gazette of India, Extraordinary, Part II, sec. 3(ii).    |
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