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 Lists I and III in the Seventh Schedule to the Constitution. (c) "scheduled areas" mean the areas specified in the Schedule.Open in Lexace · Ask the AI about this section
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