Section 2 in The Delhi Prevention Of Defacement Of Property Act, 2007
2. Definitions
In this Act, unless the context otherwise requires, -(a)"defacement" includes impairing or interfering with the appearance or beauty, damaging, disfiguring, spoiling or injuring in any other way whatsoever and the word "deface" shall be construed accordingly;(b)"Lieutenant Governor" means the Lieutenant Governor of the National Capital Territory ofDelhi appointed by the President under Article 239 and designated as suchunder Article 239AA of the Constitution;(c)"property" includes any building, hut, structure, wall, tree, fence, post, pole or any other erection;(d)"writing" includes printing, painting, decoration, lettering, ornamentation etc., produced by stencil.
