Section 2 in Prevention of Destruction and Damage to Property Ordinance, 2015
2. Definition.
- In this Ordinance unless the Context otherwise requires :-(A)"mischief" shall have the same meaning as given in section 425 of the Indian penal code (45 of 1860);(B)Property means and includes -(i)"Public Property" means any property, whether immovable or movable including any machinery which is owned by, or is in the possession of, or under the control of -(a)The Central Government, or(b)Any State Government; or(c)Any local authority; or(d)any corporation established by, or under, a Central, Provincial or State Act or(e)Any institution, concern or undertaking which the State Government may, by notification in the Official Gazette, specify in this behalf, provided that the Central Government shall not specify, any institution, concern or undertaking under this sub clause unless such institution, concern or undertaking is financed wholly or substantially by funds provided directly or indirectly by the Central Government or by one or more State Governments, or partly by the Central Government and partly by one or more State governments.(ii)"Private Property" means any other property which belongs to a private person.(C)"Code" means the Code of Criminal Procedure 1973(D)Words and expressions used in this Ordinance but not defined in the Ordinance and defined in the Code or the Indian Penal Code (45 of 1860) Shall have the meaning assigned to them respectively in the code or as the case may be in the Indian Penal Code.
