Section 2 in The Rajasthan Civil Courts Laws (Extension) Act, 1956
2. Definitions.
- In this Act, unless the subject or context otherwise requires,-(i)"Abu area" means the territory comprised in the Abu Road taluka of Banaskantha District in the State of Bombay as it existed immediately before the first day of November, 1956;(ii)"Ajmer area" means the territory of the State of Ajmer as it existed immediately before the first day of November, 1956;(iii)"appointed day" means the first day of December, 1956;(iv)"pre-reorganisation" used with reference to the State of Rajasthani means the State of Rajasthan as it existed in pursuance of the Covenant or under the Constitution immediately before the first day of November, 1956;(v)"State" means the State of Rajasthan as formed by Section 10 of the State Reorganisation Act, 1956 (Central Act 37 of 1956);(vi)"Sunel area" means the territory comprised in the Sunel tappa of Bhanpura tehsil of Mandsaur District in the State of Madhya Bharat as it existed immediately before the first day of November, 1956.
