Section 2 — Definitions.
The Scheduled Areas (Assimilation of Laws) Act, 1951
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) "law" means so much of any Act, Ordinance, Regulation, rule, order or bye-law as relates to any of the matters enumerated in List I and III in the Seventh Schedule to the Constitution; (c) "scheduled areas" means the areas specified in the Schedule.Open in Lexace · Ask the AI about this section