Section 2 in Telangana Cinemas (Regulation) Act, 1955
2. Definitions.
- In this Act, unless the context otherwise requires (1)"cinematograph" includes any apparatus for the representaion of the moving pictures or series of pictures;[(1-A) "District Collector" in relation to the cities of Hyderabad and Secunderabad means the Commissioner of Police;] [Inserted by Andhra Pradesh Act XXIII of 1958.](2)"Government" means the State Government;(3)"notification" means a notification published in the [Telangana Gazette;] [Substituted by G.O.Ms.No.17, Energy (Budget) Department, dated 31.05.2016.](4)"place" includes a house, building, tent and any description of transport whether by water, land or air; and(5)"prescribed" means prescribed by rules made under this Act.
