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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(a) in The Representation of the People Act, 1951

(a)any references in the said provisions to the electoral roll of the constituency shall unless the context otherwise requires, be construed, in the case of an election by the members or the elected members of the Legislative Assembly of the State, as references to the list of members of elected members, as the case may be, of that Assembly maintained under sub-section (1) of section 152, and in the case of an election by the members of the electoral college of a Union territory, as references to the list of members of such electoral college maintained under sub-section (2) of that section;
(aa)the reference in the opening paragraph of sub-section (1) of section 33 to “an elector of the constituency as proposer” shall be construed as a reference to “ten per cent. of the elected members or of the members of the Legislative Assembly of a State or of the members of the electoral college of a Union territory, as the case may be, or ten members concerned, whichever is less, as proposers”: