Section 59 in The Jammu and Kashmir Reorganisation Act, 2019
59. Definitions.
- In this Part, unless the context otherwise requires,-(a)"associate member" means a member associated with the Delimitation Commission under section 60;(b)"Delimitation Commission" means the Delimitation Commission to be constituted under section 3 of the Delimitation Act, 2002 (33 of 2002); and thereafter by any law made by the Parliament.(c)"Election Commission" means the Election Commission appointed by the President under article 324 of the Constitution of India;(d)"latest census figures" mean the census figures ascertained at the latest census of which the finally published figures are available;(e)"Parliamentary Constituency" means a constituency provided by law for the purpose of elections to the House of the People from Union territory of Jammu and Kashmir and Union territory of Ladakh.(f)"Assembly Constituency" means a constituency provided by law for the purpose of elections to the Legislative Assembly.
