In this Act— (a) "appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act; (b) "Eluru Taluk" means the taluk of that name in the West Godavari district of the State of Madras; (c) "law" means any Act, Ordinance, Regulation, rule, order or bye-law, relating to any of the matters enumerated in List I in the Seventh Schedule to the Government of India Act, 1935 (25 and 26 Geo. 5, c. 2); and (d) "Scheduled area" means the area comprised in the villages which are specified in the Schedule to this ActOpen in Lexace · Ask the AI about this section
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