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Union of India - Section

Section 2 in The Census Act, 1948

2. Definitions

In this Act, unless the context otherwise requires,--
(a)"premises" means any land. Building or part of a building and includes a hut, shed or other structure or any part thereof;
(b)"prescribed" means prescribed by rules made under this Act;
(c)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.