Section 2 in The Punjab Laws (Application) Act, 1957
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'appointed day' means the first day of November, 1956;(b)'new State' means the State of Punjab as formed under section 11 of the States Reorganisation Act, 1956 (37 of 1956);(c)'Punjab State' means the territories which, immediately before the Ist November, 1956, were comprised in the State of Punjab.
