Section 2 in The Punjab Prevention of Defacement of Property Act, 1997
2. Definitions.
- In this Act unless the context otherwise requires, -(a)"defacement" includes impairing or interfering with the appearance of beauty, damaging, disfiguring, spoiling or injuring in any other way whatsoever and the word 'deface' shall be construed accordingly;(b)"property" includes any land, building, hut, structure, wall, tree, fence, post, pole or any other erection; and(c)"writing" includes decoration, lettering or ornamentation, produced by stencil.
