Section 2 in Tamil Nadu Merged States (Laws) Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(1)the expression "merged States" means the States of Pudukkottai, Banga-napallee and Sandur, and the expression "merged State" means any of those States;(2)the expression "new Provinces" means the Chief Commissioners Provinces constituted by the States Merger (Chief Commissioners Provinces) Order, 1949, as amended by the States Merger (United Provinces) Order, 1949.
