Section 2 in Himachal Pradesh (Extension of Laws) Act, 1969
2. Definitions.
- In this Act, unless there is any thing repugnant in the subject or context, -(a)"official gazette" means Rajpatra, Himachal Pradesh;(b)"old areas" means the areas as comprised in Himachal Pradesh immediately before the 1st November, 1966;(c)"schedule" means a Schedule appended to this Act;(d)[XXXXXXXXXXXXXXXXXXXX] [The definition of 'State Government' omitted by A. O. 1973.] and(e)"transferred territories" means the territories which were added to Himachal Pradesh under section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966).
