Section 2 in The Assam Reorganisation (Meghalaya) Act, 1969
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"appointed day" means such date as the Central Government may, by notification in the Official Gazette, appoint for the formation of the autonomous State;(b)"article" means an article of the Constitution;(c)"autonomous State" means the autonomous State of Meghalaya formed under section 3;(d)"constituency" means a territorial constituency provided by order made under section 12 for the purpose of election to the Legislative Assembly;(e)"Election Commission" means the Election Commission appointed by the President under article 324;(f)"Governor" means the Governor of Assam exercising his functions as Governor in relation to Meghalaya by virtue of this Act;(g)"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 in any part of the autonomous State;(h)"Legislative Assembly" means the Legislative Assembly of Meghalaya;(i)"Meghalaya" means the autonomous State referred to in section 3;(j)"member" means a member of the Legislative Assembly;(k)"Official Gazette" means the Official Gazette of Meghalaya or the Gazette of India; and(l)"prescribed" means prescribed by rules made under this Act.
