- 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 for the coming into force of this Act;(b)"Bhopal region" means the territories which immediately before the 1st day of November, 1956, were comprised in the Part 'C' State of Bhopal;(c)"Madhya Bharat region" means the territories which immediately before the 1st day of November 1956, were comprised in the Part 'B' State of Madhya Bharat, except Sunel Tappa of Bhanpura tehsil of Mandsaur district;(d)"Mahakoshal region" means the territories comprised within the districts of Jabalpur, Sagar, Damoh, Mandla, Hoshangabad, Narsimhapur, Chhindwara, Seoni, Betul, Nimar, Raipur, Bilaspur, Durg, Bastar, Surguja, Raigarh and Balaghat;(e)"region" means the Mahakoshal region, the Madhya Bharat region, the Vindhya Pradesh region, the Bhopal region or the Sironj region;(f)"Sironj region" means the area comprised in the Sironj sub-division of the Bhilsa district on the 1st day of November, 1956;(g)"Vindhya Pradesh region" means the territories which immediately before the 1st day of November 1956, were comprised in the Part 'C' State of Vindhya Pradesh.
