In this Act, unless the context otherwise requires,--(a)"appointed day" means the day which the Central Government may, by notification in the Official Gazette, [appoint] [1.12.1963 vide Notification No. G.S.R. 1735 dt. 30.10.63, see Gazette of India, Pt. II, Section 3(i). P. 2030.];(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.
