In this Act, unless the context otherwise requires,--(a)"Administrator" means the Administrator of the Union territory of Dadra and Nagar Haveli appointed by the President under article of the Constitution;(b)"appointed day" means the eleventh day of August, 1961;(c)"Dadra and Nagar Haveli" means the Union territory of Dadra and Nagar Haveli;(d)"Varishta Panchayat" means the Varishta Panchayat as in existence immediately before the appointed day, [and as reconstituted from time to time to in accordance with law.] [Inserted by the Dadra and Nagar Haveli Village Panchayats Regualtions, 1965 (Regn. 3 of 1965), S.69].
