Section 35(2) in The States Reorganisation Act, 1956
(2)As from the appointed day, the Delimitation of Council constituencies (Madras) Order, 1951 shall have effect subject to the modifications directed by the Second Schedule, and in the said Order,-(a)any reference to the State of Madras shall be construed as including the territory added to that State by section 4 and as excluding the territory which ceases to be part of that State by virtue of section 5, section 6 or section 7;(b)any reference to Tirunelveli district shall be construed as including the territory added to that district by section 4; and(c)any reference to Coimbatore district shall be construed as excluding Kollegal taluk.
