Section 2 in The M.P. Cinemas (Regulation) Act, 1952
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"cinematograph" includes any apparatus for the representation of moving picture s or series of pictures;(aa)"Municipal area" shall have the same meaning as assigned to it in clause (34-a) of Section 5 of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) and clause (18-a) of Section 3 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(ab)"other area" means and includes any area outside the municipal area, except area falling under jurisdiction of the Cantonment Board;(b)"place" includes a house, building, tent and any description of transport, whether by sea, land or air;(c)"prescribed" means prescribed by rules made under this Act.
