Section 4(c) in The Representation of the People (Miscellaneous Provisions) Act, 1956
(c)in the case of a seat reserved for the Scheduled Tribes in the autonomous districts of Assam, he is a member of any of those Scheduled Tribes and is an elector for the Parliamentary constituency in which such seat is reserved or for any other Parliamentary constituency comprising any such autonomous district; [The words "an electoral college constituency" omitted by Act 103 of 1956, s. 66 (w.e.f. 1-1-1957)***].(cc)in the case of the seat reserved for the Scheduled Tribes in the Union territory of the 3[Lakshadweep], he is a member of any of those Scheduled Tribes and is an elector for the Parliamentary constituency of that Union territory; [ Subs. by Act 47 of 1966, s. 15, for sub-section (5) (w.e.f. 14-12-1966).Which was renumbered as sub-section (5) by Act 27 of 1956, s. 3 (w.e.f. 28-8-1956)***](ccc)in the case of the seat allotted to the State of Sikkim, he is an elector for the Parliamentary Parliamentary constituency for Sikkim;]
