- The provisions of Sections 125, 126, 127, 127A, 128, 129,130, 131,132, 132A, 133, 134, 134A, 134B, 135, 135A, 135B, 135C and 136 of the Representation of People Act, 1951 (Central Act No. 43 of 1951) shall have effect as if -(a)references therein to an election were references to an election under this Act,(b)references therein to a constituency were references to a ward,(c)in Sections 125 and 127, for the expression "under this Act", the expression "under the Rajasthan Municipalities Act, 2009" and in Sections 134 and 136, for the expression "by or under this Act", the expression "by or under the Rajasthan Municipalities Act, 2009" were substituted, and(d)in sub-Section (1) of Section 135B for the words "House of the people or the Legislative Assembly of a State", the words "ward of the Municipality" were substituted.
