Section 2 in The Bombay Public Trusts (Corporations) Order, 1959.
2. Definitions.
(1)In this Order, unless the context otherwise requires,-(a)"Abu area" means the Abu Road taluka of the Banaskantha district transferred from the former State of Bombay to the State of Rajasthan;(b)"Act" means the Bombay Public Trusts Act, 1950 (Bombay Act 29 of 1950);(c)"appointed day" means the date of commencement of this Order;(d)"existing corporation" means the Charity Commissioner, a corporation sole constituted under the Act and functioning, immediately before the appointed day, in respect of those areas of the States of Bombay, Mysore and Rajasthan to which the Act extended;(e)"former State of Bombay" means the territories which, immediately before the 1st November, 1960, were comprised in the State of Bombay;(f)"Karnataka area" means the Bijapur, Dharwar and Kanara districts, and the Belgaum district except Chandgad taluka, transferred from the former State of Bombay to the State of Mysore;(g)"new corporation "means the corporation constituted in respect of the Karnataka area.(2)Words and expressions used, but not defined in this Order and defined in the Act shall have the meanings respectively assigned to them in the Act.
