Section 2 in The State Of Arunachal Pradesh Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Administrator" means the Administrator appointed by the President under article 239;(b)"[appointed day] [20-2-1987, vide Notification No. S.O.74 (E), dated 11-2-1987, Gazette of India, Extraordinary, 1987, part II, Section 3(ii)]" means the day which the Central Government may, notification in the official Gazette, appoint;(c)"article' means an article of constitution;(d)"Election Commission" means the Election Commission appointed by the President under article 324;(e)"existing Union territory of Arunachal Pradesh" means the Union territory of Arunachal Pradesh as existing immediately before the appointed day;(f)"law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or any part of the existing Union territory of Arunachal Pradesh;(g)"sitting member", in relation to either House of Parliament or of the Legislative Assembly of the exiting Union territory of Arunachal Pradesh, means a person who, immediately before the appointed day, is a member of that House or that Assembly;(h)"treasury" includes a sub-treasury.
