Section 2 in The Karnataka Open Places (Prevention Of Disfigurement) Act, 1981
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)“advertisement” means any printed, cyclostyled, typed or written, notice, document, paper or any other thing containing any letter, word, picture sign or visible representation;(b)“place open to public view” includes any private place or building monument, statue, post, wall, fence, tree or contrivance visible to a person being in, or passing along, any public place;(c)“public place” means any place (including a road, street or way, whether a thoroughfare or not and a landing place) to which the public are granted access or have a right to resort or over which they have a right to pass.
