Section 5 in The Acquired Territories (Merger) Act, 1960
5. Construction of references to existing constituencies.-
As from the appointed day,-(a)any reference in the Delimitation of Parliamentary and Assembly Constituencies Order, 1960(i)to the State of Assam or Punjab or West Bengal, shall be construed as including that part of the acquired territory which is included in that State;(ii)to any district, sub-division, police station or other administrative unit, shall be construed as including that part of acquired territory, if any, which is included in that district, sub-division, police station or other administrative unit, by order made under sub-section (2) of section 3,(b)ally. reference in the Delimitation of Council Constituencies (Punjab) Order, 1951(i)to the State of Assam or Punjab, shall be construed as including that part of the acquired territory which is included in that State;(ii)to any district, shall be construed as including that part of the acquired territory, if any, which is included in that district, by order made under sub-section (2) of section 3;(c)any reference in the Delimitation of Council Constituencies (West Bengal) Order 1951-(i)to the State of West Bengal, shall be construed as including that part of the acquired territory which is included in that State;(ii)to any division or district, shall be construed as including the acquired territory, if any, which is included in that division or district, by order made under sub-section (2) of section 3 ;
