Section 2 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
2. Definitions.
- In this Act, unless the subject or context otherwise requires,-(a)"appointed day" means the sixteenth day of November, 1961;(b)"Board" means the Board of Revenue for the State of Rajasthan;(c)"division" means a division under the administrative charge of a Commissioner, constituted or deemed to be constituted under section 15 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956);(d)"Divisional Commissioner" means the Commissioner of a division and includes an Additional Commissioner; and(e)"existing law" means any law, act, ordinance, regulation, rule, notification, order, bye-law, scheme or instrument having the force of law, pertaining to matters specified in Lists II and III of the Seventh Schedule to the Constitution of India, in force in the whole or any part of the State of Rajasthan immediately before the appointed day.
