Section 2 in The Cooch Behar (Assimilation of Laws) Act, 1950
2. Interpretation.-
In this Act,-(a)"appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act;(b)"Cooch-Behar" means the merged territory of Cooch-Behar in the State of West Bengal;(c)"law" means so much of any Act, Ordinance, Regulation, rule, order or bye-law as relates to any of the matters enumerated in Lists I and III in the Seventh Schedule to the Constitution.
