Section 11 in The Representation of the People (Miscellaneous Provisions) Act, 1956
11. Clause (k) omitted by Act 47 of 1966, s. 15 (w.e.f. 14-12-1966)* * * * *
(2)For the purposes of this Act, [The words "an electoral college constituency" omitted by Act 103 of 1956, s. 66 (w.e.f. 1-1-1957)***] a Parliamentary constituency, an Assembly constituency, a Council constituency, a local authorities' constituency, a graduates' constituency and a teachers' constituency shall each be treated as a constituency of a different class.(3)Any requirement under this Act that a notification, order, rule, declaration, notice or list issued or made by any authority shall be published in the Official Gazette, shall, unless otherwise expressly provided in this Act, be construed as a requirement that the notification, order, rule, declaration, notice or list shall-(a)where it is issued or made by the Central Government, be published in the Gazette of India;(b)where it is issued or made by a State Government, be published in the Official Gazette of the State; and(c)where it is issued or made by any other authority, be published in the Gazette of India if it relates to an election to, or membership of, either House of Parliament [The words "or the electoral college of union territory" omitted by s. 66, ibid. (w.e.f. 1-1-1957)***] and in the Official Gazette of the State if it relates to an election to, or membership of, the House or either House of the Legislature of a State.(4)Where, under any of the provisions of this Act, anything is to be prescribed, different provisions may be made for different cases or classes of cases.
