Section 5(b) in The Acquired Territories (Merger) Act, 1960
(b)ally. reference in the Delimitation of Council Constituencies (Punjab) Order, 1951(i)to the State of Assam or Punjab, shall be construed as including that part of the acquired territory which is included in that State;(ii)to any district, shall be construed as including that part of the acquired territory, if any, which is included in that district, by order made under sub-section (2) of section 3;
