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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "appointed day" means the day which the Central Government may, by notifiation in the Official Gazette, appoint; (b) "article" means an article of the Constitution; (c) "assembly constituency" and "parliamentary constituency" have the same meanings as in the Representation of the People Act, 1950 (43 of 1950); (d) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument or custom or usage having the force of law; (e) "Naga Hills-Tuensang Area" means the Naga Hills-Tuensang Area specified in Part B of the Table appended to paragraph 20 of the Sixth Schedule to the Constitution, comprising the areas which at the commencement of the Constitution were known as the Naga-Hills District and the Naga Tribal Area; (f) "regional council" means the regional council referred to in article 371A.    |
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