Section 2 in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960
2. Definitions.
- In this Act unless the context otherwise requires-(a)"existing corporation" means a body corporate constituted under any Act mentioned in the Schedule, or any such body which is deemed to be the body corporate for the purposes of any such Act, or which is performing the functions, discharging the duties and exercising the powers to any such body;(b)"Gujarat region" means such area as the State Government may by notification in the Official Gazette, specify to be the Gujarat region;(c)"Maharashtra region" means the area comprised in the pre-Reorganisation State of Bombay, excluding the transferred territories and also the Gujarat region,(d)"region" means the Maharashtra region or the Gujarat region; and "regional" shall be construed accordingly.
