Section 2(1) in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956
(1)In this Order-(a)"appointed day" means the first day of November, 1956;(b)"Bhopal region" means the territories of the State of Bhopal, as existing immediately before the appointed day.(c)"existing law" means any law in force immediately before the appointed day in any of the regions forming the State of Madhya Pradesh or part thereof relating to a matter enumerated in the State List or the Concurrent List;(d)"law" has the same meaning as in clause (h) of Section 2 of the Act;(e)"Madhya Bharat region" means the territories comprised within the State of Madhya Bharat as existing immediately before the appointed day, but excluding the area comprised within Sunel Tappa of Bhanpura Tahsil of Mandsaur district;(f)"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 of the State of Madhya Pradesh as existing immediately before the appointed day;(g)"Sironj region" means the area comprised within the Sironj sub-division of the Kotah district in the State of Rajasthan, as existing immediately before the appointed day;(h)"Vindhya Pradesh region" means the territories comprised within the State of Vindhya Pradesh, as existing immediately before the appointed day;
