Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(e) in Chandernagore (Merger) Act, 1954 (e)"sitting member", in relation to the House of the people or either House of the Legislature of the state of West Bengal means a person who immediately before the appointed day is a member of the House;
