- In this Act, unless the context otherwise requires-(a)"Commandant" means the District Commandant of Home Guard; and "Commandant General" shall be construed accordingly;(b)"District Magistrate" includes an Additional District Magistrates:(c)"Government" means the Administrator of the Union territory of Mizoram, appointed by the President under article 239 of the constitution;(d)"Home Guard" means a person who is appointed as such under this Act;(e)"prescribed" means prescribed by rules made under this Act;(f)"Union territory" means the Union territory of Mizoram.
