Section 2 in The Bombay State Dental Council (Reconstitution And Reorganization Order, 1961
2. Definitions.
- In this Order, unless the context otherwise requires,(a)"Abu area" means the Abu road taluka of Banaskantha district transferred from the former State of Bombay to the new State of Rajasthan by virtue of the State Reorganisation Act, 1956 (37 of 1956);(b)"Act" means the Dentists Act, 1948 (16 of 1948);(c)"appointed day" means the date of commencement of this Order;(d)"Bombay area of the State of Gujarat" means the area of the State of Gujarat excluding the Saurashtra and Kutch areas thereof;(e)"Bombay" area of the State of Maharashtra" means the area of the State of Maharashtra excluding the Vidarbha region and Hyderabad area thereof;(f)"existing Council" means the Bombay State Dental Council, constituted under the Act, functioning and operating immediately before the appointed day in a part of the States of Maharashtra, Gujarat, Mysore and Rajasthan;(g)"former State of Bombay", "former State of Kutch" and "former State of Saurashtra" mean the State of Bombay, Kutch or Saurashtra, as the case may be, as on 31st October, 1956;(h)"Hyderabad area of the State of Maharashtra" means the territories of the former State of Hyderabad transferred under Cl. (b) of sub-section (1) of Sec. 8 of the States Reorganisation Act, 1956 (37 of 1956) and which form part of the State of Maharashtra;(i)"Karnataka area" means the districts of Bijapur, Dharwar and Kanara and the Belgaum district (excluding the Chandgad taluka) transferred from the former State of Bombay to the new State of Mysore by virtue of CL (b) of sub-section (1) of Sec. 7 of the States Reorganisation Act,-1956 (37 of 1956);(j)"Kutch area of the State of Gujarat" means the territory of the former State of Kutch transferred under Cl. (c) of sub-section (1) of Sec. 8 of the States Reorganisation Act, 1956 (37 of 1956) and which form part of the State of Gujarat;(k)"Saurashtra area of the State of Gujarat" means the territories of the former State of Saurashtra transferred under Cl. (d) of sub-section (1) of Sec. 8 of the States Reorganisation Act, 1956 (37 of 1 956) and which form part of the State of Gujarat;(l)"Vidarbha region of the State of Maharashtra" means the territories of the former State of Madhya Pradesh transferred under Cl. (c) of sub-section (1) of Sec. 8 of the States Reorganisation Act, 1956 (37 of 1956), which form part of the State of Maharashtra;(m)words and expressions used herein and not defined in this Order but defined in the Act, shall have the meaning assigned to them in the Act.
