Section 2(e) in The Maharashtra Commissioners of Divisions Act, 1958
(e)"existing law" means any enactment of Legislature or other competent, authority in relation to matters specified in Lists II and III in the Seventh Schedule to the Constitution in force in any part of the State immediately before the commencement of this Act and includes any rule, bye-law, regulation, order notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment.
