2. Definitions.- In this Act, unless the context otherwise requires,-

(a) "appointed day" means the day1 which the Central Government may, by notification in the Official Gazette, appoint;

(b) "article" means an article of the Constitution;

(c) "assembly constituency", "council constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);

(d) "Election Commission" means the Election Commission appointed by the President under article 324;

(e) "existing State of Madhya Pradesh" means the State of Madhya Pradesh as existing immediately before the appointed day;

(f) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or in any part of the existing State of Madhya Pradesh;

(g) "notified order" means an order published in the Official Gazette;

(h) "population ratio" in relation to the States of Madhya Pradesh and Chhattisgarh means the ratio of 485.7 : 176.2;

(i) "sitting member", in relation to either House of Parliament or of the Legislature of the existing State of Madhya Pradesh means a person who immediately before the appointed day, is a member of that House;

(j) "successor State", in relation to the existing State of Madhya Pradesh, means the State of Madhya Pradesh or Chhattisgarh;

(k) "transferred territory" means the territory which on the appointed day is transferred from the existing State of Madhya Pradesh to the State of Chhattisgarh;

(l) "treasury" includes a sub-treasury; and

(m) any reference to a district, tehsil or other territorial division of the existing State of Madhya Pradesh shall be construed as a reference to the area comprised within that territorial division on the appointed day.