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The Pondicherry (Administration) Act, 1962 2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Administrator" means the Administrator of Pondicherry appointed by the President under article 239 of the Constitution; (b) "appointed day" means the 16th day of August, 1962, being the date of entry into force of the Treaty of Cession; (c) "former French Establishments" mean the territories which immediately before the appointed day were comprised in the French Establishments in India known as Pondicherry, Karikal, Mahe and Yanam; (d) "High Court" means the High Court at Madras; (e) "law" means any Act, Ordinance, Regulation, rule, order, bye-law, decree or other provision (by whatever name called) having the force of law; (f) "Pondicherry" means the Union territory comprising the territories of the former French Establishments; (g) "Treaty of Cession" means the treaty concluded between France and India on the 28th day of May, 1956, establishing the cession of the French Establishments by France to India in full sovereignty.    |
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