Section 2 in The Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960
2.
(1)In this Order -(a)"appointed day" means the 1st day of May 1960 ;(b)"existing State law" means any law in force, immediately before the appointed day, in the whole or any part of the territories now comprised in the State of Maharashtra, but does not include any law relating to a matter enumerated in the Union List;(c)"law" has the same meaning as in clause (d) of section 2 of the Act.(2)The General Clauses Act, 1897, applies for the interpretation of this Order as it applies for the interpretation of a Central Act.
