Section 2 in The Bombay Village Industries 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 Village Industries Act, 1954 (Bombay Act 41 of 1954);(c)"appointed day" means the 15th day of February, 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 Corporation" means the Bombay Village Industries Board constituted under the Act and functioning immediately before the appointed day in those areas of the State of Bombay, Mysore and Rajasthan to which the Act extends;(f)"Karnataka area" means the Bijapur, Dharwar and Kanara districts, and the Belgaum district (excluding the Chandgad taluka) transferred from the former State of Bombay lo the new State of Mysore;(g)"Mysore Corporation "means the Mysore Khadi and Village Industries Board constituted under the Mysore Khadi and Village Act, 1956 (Mysore Act 7 of 1957); and(h)"Rajasthan Board "means the Rajasthan Khadi and Village Industries Board constituted under the Rajasthan Khadi and Village Industries Board Act, 1955 (Rajasthan Act No. 5 of 1955).
