Section 2 in The Scheduled Areas (Assimilation of Laws) Act, 1951
2. Definitions.-
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)"law" means so much of any Act, Ordinance, Regulation, rule, order or bye-law as relates to any of the matters enumerated in List I and III in the Seventh Schedule to the Constitution;(c)"scheduled areas" means the areas specified in the Schedule.
