Section 11(2) in The Representation of the People (Miscellaneous Provisions) Act, 1956
(2)For the purposes of this Act, [The words "an electoral college constituency" omitted by Act 103 of 1956, s. 66 (w.e.f. 1-1-1957)***] a Parliamentary constituency, an Assembly constituency, a Council constituency, a local authorities' constituency, a graduates' constituency and a teachers' constituency shall each be treated as a constituency of a different class.
