Section 2 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
2. Definition.
- In this order, unless the context otherwise requires-(a)"Civil Authority" means the civil authority appointed under paragraph 2 (ii) of the Foreigners order, 1948;(b)"Government" means the Government of the State of Madhya Pradesh;(c)"Internee" means any person arrested under paragraph 3 of the Order;(d)"Inspector General" means the Inspector General of Prison, Madhya Pradesh;(e)"Place" means any place used for detention of internees and includes any jail or police lock-up;(f)"Superintendent" means the Superintendent of the jail in which an internee is detained and includes any person who for the time being is acting as such Superintendent.
