Representation of the People Act, 1950
14. Definitions
In this Part, Unless
the context otherwise requires,-
(a)
"constituency" means an Assembly constituency 46[***];
(b) "qualifying
date", in relation to the preparation or revision of every electoral roll
under this Part, means 47[the 1st day of January] of the year in which
it is so prepared or revised.]
48 [Provided that
"qualifying date", in relation to the preparation or revision of
every electoral roll under this Part in the year 1989, shall be 1st day of
April, 1989.]