The Rajasthan and Madhya Pradesh (Transfer of Territories) Act, 1959

2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "appointed day" means the 1st day of October, 1959;

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

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

(d) "transferred territories" means the territories specified in the First Schedule and transferred from the State of Rajasthan to the State of Madhya Pradesh by section 3.