Section 2(1) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
(1)In this Order-(a)"Act" means the States Reorganisation Act, 1956 (Central Act 37 of 1956);(b)"appointed day" means the 1st day of November, 1956;(c)"existing State law" means any law in force immediately before the appointed day in any area comprised in the State of Rajasthan under sub-section (1) of section 10 of the Act, but does not include any law relating to a matter enumerated in the Union List;(d)"law" means a law as defined in clause (h) of section 2 of the Act.
