2. Definitions.

In this Act, unless the context otherwise requires,

(a) "Administrator" means the Administrator of the Union territory of Dadra and Nagar Haveli appointed by the President under article 239 of the Constitution;

(b) "appointed day" means the eleventh day of August, 1961;

(c) "Dadra and Nagar Haveli" means the Union territory of Dadra and Nagar Haveli;

(d) "Varishta Panchayat" means the Varishta Panchayat as in existence immediately before the appointed day.