(3)[ For the purposes of sub-section (2) of section 16, a member nominated in pursuance of sub-section (2) of this section shall, where there has been a division of the cantonment into wards or of the inhabitants thereof into classes, be deemed to have been elected by such ward or class, as the case may be, as the Central Government may at the time of making the nomination or at any time thereafter declare.] [Sub-section (3) has inserted and the original sub-section (3) re-numbered (4) by s.2, Act 15 of 1942 ]
