Section 5(c) in The Two-Member Constituencies (Abolition) Act, 1961
(c)any casual vacancy existing immediately before the said date in any two-member constituency in the State shall, if it be in the reserved seat, be deemed to be a casual vacancy in that one of the corresponding new constituencies in which the seat has been reserved, and if it be in the other seat, be deemed to be a casual vacancy in the other of the corresponding new constituencies.
