Section 2 — Definitions.

The Pondicherry (Extension of Laws) Act, 1968
In this Act, unless the context otherwise requires,— (a) “Act” means an Act or the Ordinance specified in the Schedule; (b) “Administrator” means the administrator of Pondicherry appointed by the President under article 239 of the Constitution; (c) “Pondicherry” means the Union territory of Pondicherry.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.