Section 2 in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Abu area" means the Abu Road taluka of Banaskantha district transferred from the former State of Bombay to the new State of Rajasthan;(b)"Act" means the Bombay Khar Lands Act, 1948 (Bom. Act 72 of 1948);(c)"appointed day" means the 1st day of April, 1959;(d)"Bombay area" means the territories which immediately before the 1st day of November, 1956, were comprised in the State of Bombay, excluding the Karnataka area and the Abu area;(e)"existing Board" means the Khar Lands Development Board established under the Act and functioning and operating immediately before the appointed day in those areas of the States of Bombay and Mysore to which the Act extends;(f)"Karnataka area" means the Bijapur, Dharwar and Kanara districts, and the Belgaum district except the Chandgad taluka transferred from the former State of Bombay to the new State of Mysore.
