2. Definitions.-In this Act, unless the context otherwise requires,-
(a)"appointed day" means the day1 which the Central Government may, by notification in the Official Gazette, appoint;(b)"article" means an article of the Constitution;(c)"assembly constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950);(d)"law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument or custom or usage having the force of law;(e)"Naga Hills-Tuensang Area" means the Naga Hills-Tuensang Area specified in Part B of the Table appended to paragraph 20 of the Sixth Schedule to the Constitution, comprising the areas which at the commencement of the Constitution were known as the Naga-Hills District and the Naga Tribal Area;(f)"regional council" means the regional council referred to in Article 371-A.
