Section 2 in The Degloor Market Committee (Reconstitution and Reorganisation) Order, 1960.
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Act" means the Hyderabad Agricultural Markets Act (No. 2 of 1339 Fasli), as amended up to 1956;(b)"appointed day" means the date of the commencement of this Order;(c)"former Degloor Market area" means the local area in the Nanded District of the former State of Hyderabad which immediately before the 1st November, 1956 was comprised within the limits of the Degloor Market and which since that date falls partly in the State of Bombay and partly in the State of Andhra Pradesh;(d)"Madnoor area" means the area which is comprised within the limits of the villages of Madnoor, Yergi, Shakrga, Mangarga and Sonala included in the former Degloor Market area and which stands transferred from the former State of Hyderabad to the State of Andhra Pradesh under Section 3 of the States Reorganisation Act, 1956;(e)"existing Corporation" means the Degloor Market Committee constituted under the Act and functioning, immediately before the appointed day, in respect of the former Degloor Market area;(f)"new Corporation" means the market committee constituted under the Act as from the appointed day, in respect of the Madnoor area.(2)All other word's and expressions used, but not defined in this scheme, shall have the meanings respectively assigned to them in the Act.
