Section 2 in Telangana District Collector's Powers (Delegation) Act, 1961
2. Definition.
- In this Act, unless the context otherwise requires, 'law' means any enactment, Ordinance, Regulation, rule, bye-law, order or other instrument relating to a matter enumerated in List II or List III in the Seventh Schedule to the Constitution and having the force of law in any part of the State of Telangana.
