Section 2 in Khammam (Metropolitan Area) Police Act, 2016
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)the "Khammam Metropolitan Area" means, the areas notified by the Government in this behalf;(b)"Commissioner" means, Commissioner of Police appointed by the Government under section 5 of the Act and the word "Commissionerate" shall be construed accordingly;(c)"Collector and District Magistrate" means, the District Collector and the District Magistrate of the concerned District;(d)"Government" means, the State Government of Telangana;(e)"Notification" means, a notification published in the Telangana Gazette and the word "notified" shall be construed accordingly;(f)"Prescribed" means prescribed by rules under this Act.(2)The words and expressions used in this Act and not defined, but defined in the Hyderabad City Police Act, 1348 F., (Act IX of 1348 F.) shall have the meanings respectively assigned to them in the said Act.
