Section 2 in Karnataka Repealing and Amending (Regional Laws) Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"regional laws" mean laws in force in the former States of Bombay, Coorg, Hyderabad, Madras and Mysore immediately before 1st November 1956, and continued in force under section 119 of the States Reorganization Act 1956 (Central Act 37 of 1956) in the respective Areas of those States which are now part of Karnataka State; and(b)"Schedule" means a Schedule annexed to this Act.
