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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in Chandernagore (Merger) Act, 1954

(1)Until otherwise provided by law as from the pointed day-
(a)Chandernagore shall be included, in and become part of, the following Council constituencies formed by the delimitation of Council Constituencies (West Bengal) Order, 1951, namely:-
(i)The West Bengal South (Graduates) constituency;
(ii)the Burdan Division (Teachers) constituency;
(iii)the Hooghly-Howrah (Local Authorities) Constituency;
(b)any reference in the said order to west Bengal, Burdwan Division or Hooghly District shall be construed as including therein Chandernagore;
(c)every sitting member of the west Bengal South (Graduates constituency, the Burdwan division (Teachers) constituency or the Hooghly-Howrah (Local Authorities) constituency, the extent of which is by virtue of the provisions of clause (a) altered, shall be deemed to have been elected to the said council by that constituency as so altered.