In this Act, unless the context otherwise requires,-(a)"appointed day" means the 1st day of May, 1960;(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)"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 State of Bombay;(e)"notified order" means an order published in the Official Gazette;(f)"Population ratio", in relation to the States of Maharashtra and Gujarat, means the ratio of 66:31 to 33:69;(g)"sitting member", in relation to either House of Parliament or of the Legislature of the State of Bombay, means a person who, immediately before the appointed day, is a member of that House;(h)"transferred territory" means the territories which, as from the appointed day, are the territories of the State of Gujarat;(i)any reference to a district, taluka, village or other territorial division of the State of Bombay shall be construed as a reference to the area composed within that territorial division as recognised for land revenue purposes on the 1st day of December, 1959.
