Section 2 in The Union Territories (Direct Election To The house Of The People) Act, 1965
2. Definitions.
In this Act-(a)"parliamentary constituency" has the same meaning as in the Representation of the People Act, 1950 (43 of 1950);(b)"sitting member" means a person who immediately before the commencement of this Act is a member of the House of the People ;(c)"Union territory" means any of the Union territories of the Andaman and Nicobar Islands, Laccadive, Minicoy and Amindivi Islands and Dadra and Nagar Haveli.
