- [All persons registered by virtue of the provisions of the Constitution and of the Representation of the People Act, 1950, as voters in so much of the electoral roll for any parliamentary constituency for the time being in force as relates to Gaon Sabha Area shall be members of the Gaon Sabha of that Area. Explanation - In this section, the expression "parliamentary constituency" has the meaning assigned to it under the Representation of the People Act, 1950.] [Deleted and repealed by Central Act 9 of 1959.]
