In this Act, unless the context otherwise requires.-(a)"appointed day" means the 1st day of October, 1953.(b)"article" means an article of the Constitution.(c)"Assembly constituency", "Council constituency" and "Parliamentary constituency" have the same meaning as in the Representation of the People act, 1950 (XLIII of 1950);(d)"law" includes any enactment ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or in any part of the State of Madras or Mysore as constituted immediately before the appointed day;(e)"Order" means an Order published in the Official Gazette.(f)"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;(g)"transferred territory" means the territory added top the State of Mysore by sub-section (1) of section 4.
