Section 2(b) in The Meghalaya Adaptation of Laws Order (No. 3), 1973
(b)"existing law" means any in force immediately before the appointed day in the whole or any part of the territories now comprised in the State of Meghalaya and includes any rule, order, bye-law, scheme, notification or other instrument made under any such law; but does not include any law relating to a matter enumerated in the Union List;
