Section 14 in The Representation Of The People Act, 1950
14. Definitions.—
In this Part, unless the context otherwise requires,—(a)“constituency” means an Assembly constituency(b)“qualifying date”, in relation to the preparation or revision of every electoral roll under this Part, means the 1st day of January of the year in which it is so prepared or revised:Provided that “qualifying date”, in relation to the preparation or revision of every electoral roll under this Part in the year 1989, shall be the 1st day of April, 1989.
