Section 2 in The Andhra Pradesh Reorganisation Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"appointed day" means the day which the Central Government may, by notification in the Official Gazette, appoint;(b)"article" means an article of the Constitution;(c)"assembly constituency", "council constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);(d)"Election Commission" means the Election Commission appointed by the President under article 324;(e)"existing State of Andhra Pradesh" means the State of Andhra Pradesh as existing immediately before the appointed day;(f)"law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or in any part of the existing State of Andhra Pradesh;(g)"notified order" means an order published in the Official Gazette;(h)"population ratio", in relation to the States of Andhra Pradesh and Telangana, means the ratio of 58.32 : 41.68 as per 2011 Census;(i)"sitting member", in relation to either House of Parliament or of the Legislature of the existing State of Andhra Pradesh, means a person who immediately before the appointed day, is a member of that House;(j)"successor State", in relation to the existing State of Andhra Pradesh, means the State of Andhra Pradesh or the State of Telangana, as the case may be;(k)"transferred territory" means the territory which on the appointed day is transferred from the existing State of Andhra Pradesh to the State of Telangana;(l)"treasury" includes a sub-treasury; and(m)any reference to a district, mandal, tehsil, taluk or other territorial division of the existing State of Andhra Pradesh shall be construed as a reference to the area comprised within that territorial division on the appointed day.
