Section 7(3) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
(3)Every sitting member of the Legislative Council of the State of Uttar Pradesh representing any council constituency the extent of which has been altered by virtue of the provisions of this Act shall, notwithstanding such alteration, be deemed, as from the appointed day, to have been elected to the said Legislative Council by that constituency as so altered.
