2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "appointed day" means the 1st day of October, 1953;

(b) "article" means an article of the Constitution.

(c) "Assembly constituency", "Council constituency" and "Parliamentary constituency" have the same meaning as in the Representation of the People Act, 1950; (43 of 1950);

(d) "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 the State of Madras or Mysore as constituted immediately before the appointed day;

(e) "Order" means an Order published in the Official Gazette;

(f) "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;

(g) "transferred territory" means the territory added to the State of Mysore by sub-section (1) of section 4.