(60)State Government,(a)as respects anything done before the [commencement] [26th January, 1950.] of the Constitution, shall mean, in a Part A State, the Provincial Government of the corresponding Province, in a Part B State, the authority or person authorised at the relevant date to exercise executive Government in the corresponding Acceding State, and in a Part C State, the Central Government, [*] [The word "and" omitted by the Adaptation of Laws (No.1) Order, 1956.];(b)as respects anything done [after the commencement of the Constitution and before the [commencement] [Substituted by the Adaptation of Laws (No.1) Order, 1956, for " or to be done after the commencement of the Consitution" .] of the Constitution (Seventh Amendment) Act, 1956], shall mean, in a Part A State, the Governor, in a Part B State, the Rajpramukh, and in a Part C State, the Central Government;(c)[ as respects anything done or to be done after the commencement of the Constitution (Seventh Amendment) Act, 1956, shall mean, in a State, the Governor, and in a Union territory, the Central Government; [Inserted by the Adaptation of Laws (No.1) Order, 1956.]and shall, in relation to functions entrusted under article 258-A of the Constitution to the Government of India, include the Central Government acting within the scope of the authority given to it under that article] [Substituted by the Adaptation of Laws (No.1) Order, 1956, for Clause (58).];
