- In this Act, unless the context otherwise requires,-(a)"appointed day" means the day which the Central Government may, by notification in the Official Gazette, appoint;(b)"article" means an article of the Constitution;(c)"assembly constituency", "council constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);(d)"Election Commission" means the Election Commission appointed by the President under Article 324;(e)"existing State of Madhya Pradesh" means the State of Madhya Pradesh as existing immediately before the appointed day;(f)"law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or in any part of the existing State of Madhya Pradesh;(g)"notified order" means an order published in the Official Gazette;(h)"population ratio", in relation to the State of Madhya Pradesh and Chhattisgarh means the ratio of 485.7; [176.2] [On the Basis of 1991 Census.];(i)"sitting member", in relation to either House of Parliament or of the Legislature of the existing State of Madhya Pradesh means a person who immediately before the appointed day, is a member of that House;(j)"successor State" in relation to the existing State of Madhya Pradesh means the State of Madhya Pradesh or Chhattisgarh(k)"transferred territory" means the territory which on the appointed day is transferred from the existing State of Madhya Pradesh to the State of Chhattisgarh;(l)"treasury" includes a sub-treasury; and(m)any reference to a district, tehsil or other territorial division of the existing State of Madhya Pradesh shall be construed as reference to the area comprised within that territorial division on the appointed day.
