Section 2 of the Representation of the People Act, 1950 (XLIII of 1950) shall be renumbered as sub-section (1) of section 2 and to the said section as so renumbered the following sub-section shall be added, namely:-"(2) Any reference in this Act to an order made under section 6, 9 or section 11 shall, unless the context otherwise requires be construed as including a reference to any such order as modified under section 12, section 20 or section 22, as the case may be, of the Andhra State Act, 1953.
