Section 2 in Goa, Daman and Diu - West Bengal Prevention of Defacement of Property Act, 1976
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(1)"approved institution" means a hospital or a medical or teaching institution approved by the Government for all or any of the purposes of this Act;(2)"authorised Officer" means an Officer authorised to act under section 4;(3)"Collateral consanguinity" means that which subsists between two persons who are descended from the same stock or ancestor, but neither of whom is descended in direct line from the other.Note:- For the purpose of ascertaining in what degree of kindred any collateral relative stands to a person deceased, it is necessary to reckon upwards from the person deceased to the common stock and then downwards to the collateral relative, a degree being allowed for each person, both ascending and descending.(4)"Government" means the Government of Goa, Daman and Diu;(5)"Lineal consanguinity" means that which subsists between two persons, one of whom is descended in a direct line from the other, as between a man and his father, grandfather and great-grandfather, and so upwards in the direct ascending line; or between a man and his son, grandson, great-grandson and so downwards in the direct descending line;Note:- (a) Every generation constitutes a degree, either ascending or descending;(b)A person's father is related to him in the first degree, and so likewise is his son; his grandfather and grandson in the second degree; his great-grandfather and great-grandson in the third degree, and so on;(6)"near relative" means any of the following relatives of the deceased, namely, a wife, husband, parent, son, daughter, brother and sister and includes, any other person who is related to the deceased (a) by lineal or collateral consanguinity within three degrees in lineal relationship, and six degrees in collateral relationship, or (b) by marriage either with the deceased or with any relative specifically mentioned in this clause or with any other relative within the aforesaid degrees;(7)"prescribed" means prescribed by rules made under this Act;(8)"unclaimed body" means the body of a deceased person who has no near relative or whose body has not been claimed by any of his near relative within such period as may be prescribed.
