2. Interpretation.-

In this Act-

(a) "appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act;

(b) "Eluru Taluk" means the taluk of that name in the West Godavari district of the State of Madras;

(c) "law" means any Act, Ordinance, Regulation, rule, order or bye-law, relating to any of the matters enumerated in List I in the Seventh Schedule to the Government of India Act, 1935 (25 and 26 Geo. 5, c. 2); and

(d) "Scheduled area" means the area comprised in the villages which are specified in the Schedule to this Act