5. Construction of references to existing constituencies.-
As from the appointed day,-
(a) any reference in the Delimitation of Parliamentary and Assembly Constituencies Order, 1956,-
(i) to the State of Assam or Punjab or West Bengal, shall be construed as including that part of the acquired territory which is included in that State;
(ii) to any district, sub-division, police station or other administrative unit, shall be construed as including that part of the acquired territory, if any, which is included in that district, sub-division, police station or other administrative unit, by order made under sub-section (2) of section 3;
(b) any reference in the Delimitation of Council Constituencies (Punjab) Order, 1951-
(i) to the State of Punjab, shall be construed as including that part of the acquired territory which is included in that State;
(ii) to any district, shall be construed as including that part of the acquired territory, if any, which is included in that district, by order made under sub-section (2) of section 3;
(c) any reference in the Delimitation of Council Constituencies (West Bengal) Order, 1951-
(i) to the State of West Bengal, shall be construed as including that part of the acquired territory which is included in that State;
(ii) to any division or district, shall be construed as including the acquired territory, if any, which is included in that division or district, by order made under sub-section (2) of section 3.
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