Section 2 in The Andhra Pradesh And Mysore (Transfer Of Territory) Act, 1968
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"appointed day" means the 1st day of October, 1968;(b)"assembly constituency", "council constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);(c)"sitting member", in relation to either House of Parliament or of the Legislature of a State, means a person who, immediately before the appointed day, is a member of that House;(d)"transferred territory" means the territory specified in the Schedule and transferred from the State of Mysore to the State of Andhra Pradesh by section 3.
