Section 2 in Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"appointed day" means the day on which the Central Government may, by notification in the Official Gazette, appoint;(b)"existing Union territories" means the Union territories of Dadra and Nagar Haveli and Daman and Diu as existing immediately before the appointed day;(c)"law" includes any enactment, Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having a force of law in the whole or in any part of the existing Union territories immediately before the appointed day.
