Section 2 in Abducted Persons (Recovery and Restoration) Act, 1949
2. Interpretation :-
(1)In this Act, unless there is anything repugnant in the subject or context:-(a)"abducted person" means a male child under the age of sixteen years or a female of whatever age who is, or immediately before the 1st day of March, 1947, was, a Muslim and who, on or after that day and before the 1st day of January, 1949, has become separated from his or her family and is found to be living with or under the control of any other individual or family, and in the latter case includes a child born to any such female after the said date;(b)"camp" means any place established, or deemed to be established, under section 3 for the reception and detetion of abducted persons.(2)In the application of this Act to any Acceding State, references to the Province and theProvincial Government shall be construed as references to that Acceding State or the Government of that State, as the case may be, and references to the official Gazette shall beconstrued as references to the corresponding official publication of that State.
