Section 2 in The West Godavari District (Assimilation of Laws on Federal Subjects) Act, 1949
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)"Eluru Taluk" means the taluk of that name in the West Godavari district of the State of Madras;(c)"law" means any Act, Ordinance, Regulation, rule, order or bye-law, relating to any of the matters enumerated in List I in the Seventh Schedule to the Government of India Act, 1935 (25 and 26 Geo. 5, c. 2); and(d)"Scheduled area" means the area comprised in the villages which are specified in the Schedule to this Act.
