Section 5(a) in The Acquired Territories (Merger) Act, 1960
(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,
