Section 2 in The Two-Member Constituencies (Abolition) Act, 1961
2. Definition.
In this Act, unless the context otherwise requires,-(a)" Commission " means the Election Commission appointed by the President under article 324 of the Constitution ;(b)"Delimitation Order" means the Delimitation of Parliamentary and Assembly Constituencies Order, 1956;(c)" sitting member " means a person who, immediately before the date of publication of a notification under clause (c) of section 4 in the Official Gazette of the State concerned, is a member of the House of the People from that State or, as the case may be, of the Legislative Assembly of that State ;(d)State " includes a Union territory(e)two-member constituency " means a two-member parliamentary constituency specified in the First Schedule or a two-member assembly constituency specified in the Second Schedule, to the Delimitation Order.
