In this Act, unless the context otherwise requires,-(a)"article" means an article of the Constitution ;(b)"associate member" means a member nominated under section 5 ;(c)"Commission" means the Delimitation Commission constituted under section 3 ;(d)"Legislative Assembly" includes the Metropolitan Council of Delhi ;(e)"latest census figures" mean the census figures as ascertained at the census held in 1971 ;(f)"member" means a member of the Commission and includes the Chairman ;(g)"State" includes a Union territory having a Legislative Assembly but does not include the State of Jammu and Kashmir.
