Section 2 in The Assam Reorganisation (Meghalaya) Act, 1969
2. Definitions. In this Act, unless the context otherwise requires,--
(a)" appointed day" means such date 2 as the Central Government may, by notification in the Official Gazette, appoint for the formation of the autonomous State;(b)" article" means an article of the Constitution;(c)" autonomous State" means the autonomous State of Meghalaya formed under section 3;(d)" constituency" means a territorial constituency provided by order made under section 12 for the purpose of election to the Legislative Assembly;(e)" Election Commission" means the Election Commission appointed by the President under article 324;(f)" Governor" means the Governor of Assam exercising his functions as Governor in relation to Meghalaya by virtue of this Act;(g)" law" includes any enactment, ordinance, regulation, order, bye- law, rule, scheme, notification or other instrument, having immediately before the appointed day, the force of law in the whole or in any part of the autonomous State;(h)" Legislative Assembly" means the Legislative Assembly of Meghalaya;(i)" Meghalaya" means the autonomous State referred to in section 3;(j)" member" means a member of the Legislative Assembly;(k)" Official Gazette" means the Official Gazette of Meghalaya or the Gazette of India; and(l)" prescribed" means prescribed by rules made under this Act. PART FORMATION OF THE AUTONOMOUS STATE OF MEGHALAYA PART II FORMATION OF THE AUTONOMOUS STATE OF MEGHALAYA
