Section 57(2) in The Government Of Union Territories Act, 1963
(2)All things done, and all steps taken, before the commencement of this Act in connection with the preparation or revision of electoral rolls for the purpose of elections to the House of the People from the Union territories of Goa, Daman and Diu, and Pondicherry, and to the Legislative Assemblies of those Union territories shall, in so far as they are in conformity with the provisions of the Representation of the People Act, 1950 (43 of 1950), as amended by this Act, be deemed to have been done in accordance with law.
