Section 5(c) in The Acquired Territories (Merger) Act, 1960
(c)any reference in the Delimitation of Council Constituencies (West Bengal) Order 1951-(i)to the State of West Bengal, shall be construed as including that part of the acquired territory which is included in that State;(ii)to any division or district, shall be construed as including the acquired territory, if any, which is included in that division or district, by order made under sub-section (2) of section 3 ;
