Section 2 in The West Bengal Transferred Territories (Assimilation of Laws) Act, 1958
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"appointed day" means the date appointed under sub-section (2) of section 1 ;(b)"State law" means so much of any enactment, ordinance or regulation as relates to any of the matters enumerated in Lists II and III in the Seventh Schedule to the Constitution and includes any order, by-law, rule, scheme, notification or other instrument having the force of law ;(c)"transferred territories" means the territories transferred from the State of Bihar to the State of West Bengal by section 3 of the Bihar and West Bengal (Transfer of Territories) Act, 1956.
