Section 54(1) in The Government of Union Territories Act, 1963
(1)In this section "constituency" means -(a)in each of the Union territories of Himachal Pradesh, Manipur and Tripura, a territorial council constituency provided in accordance with the provisions of the Territorial Councils Act 1956, for the purpose of elections to a Territorial Council constituted under that Act;(b)in the Union territory of Pondicherry, a territorial constituency provided in accordance with the provisions of the State of Pondicherry (Representation of the People) Order, 1955, for the purpose of elections to the Representative Assembly of the State of Pondicherry.
