Section 2 in The Chandernagore (Assimilation Of Laws) Act, 1955
2. Definitions. -
In this Act,-(a)"appointed day" means the 2nd day of October, 1954;(b)"Chandernagore" means the whole of the territory which immediately before the 9th day of June, 1952, was comprised in the Free town of Chandernagore;(c)"law" means so much of any Act, Ordinance, Regulation, order, rule, scheme, notification, bye-law or any other instrument having the force of law as relates to matters enumerated in List II in the Seventh Schedule to the Constitution of India.
