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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Administrator" means the administrator appointed by the President under Article 239 of the Constitution; (b) "appointed day"1 means the day which the Central Government may, by notification in the Official Gazette, appoint; (c) "article" means an article of the Constitution; (d) "Election Commission" means the Election Commission appointed by the President under Article 324; (e) "existing Union territory of Mizoram" means the Union territory of Mizoram as existing immediately before the appointed day; (f) "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 any part of the existing Union territory of Mizoram; (g) "sitting member", in relation to either House of Parliament or of the Legislative Assembly of the existing Union territory of Mizoram, means a person who, immediately before the appointed day, is a member of that House or that Assembly; (h) "treasury" includes a sub-treasury. 1. 20th February, 1987, vide notification No. S.O. 72(E), dated 11th February, 1987, see Gazette of India, Extraordinary, Part II, sec. 3(ii).    |
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