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Union of India - Section

Section 10 in Chandernagore (Merger) Act, 1954

10. Representation of Chandernagore in the Legislative Council of West Bengal.-

(1)Until otherwise provided by law as from the pointed day-
(a)Chandernagore shall be included, in and become part of, the following Council constituencies formed by the delimitation of Council Constituencies (West Bengal) Order, 1951, namely:-
(i)The West Bengal South (Graduates) constituency;
(ii)the Burdan Division (Teachers) constituency;
(iii)the Hooghly-Howrah (Local Authorities) Constituency;
(b)any reference in the said order to west Bengal, Burdwan Division or Hooghly District shall be construed as including therein Chandernagore;
(c)every sitting member of the west Bengal South (Graduates constituency, the Burdwan division (Teachers) constituency or the Hooghly-Howrah (Local Authorities) constituency, the extent of which is by virtue of the provisions of clause (a) altered, shall be deemed to have been elected to the said council by that constituency as so altered.
(2)As soon as may be after the appointed day the electoral rolls of the West Bengal South (Graduates) constituency, the Burdwan Division (Teachers) constituency and the Hooghly-Howrah (Local Authorities) constituency shall be prepared in accordance with the provisions of the Representation of the people Act, 1950 (XLIII of 1950 and the rules made there under and the rolls so prepared shall come into the force immediately upon their final publication.