Section 9(3) in The Bombay Reorganisation Act, 1960
(3)Out of the two members elected to fill the two additional seats allotted to the State of Gujarat, the term of office of that member who, at the counting of votes, is last declared elected, or if an equality of votes is found to exist, the term of office of such one of them as the returning office shall decide by lot, shall expire on the 2nd day of April, 1964, and the term of office of the other member shall expire on the 2nd day of April, 1966.The House Of The People
