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State of Andhra Pradesh - Section

Section 2 in The Hyderabad Prisoners Act, 1954

2. Definition

In this Act unless there is anything repugnant in the subject or context,-
(a)"Court" includes a Coroner and any officer lawfully exercising civil, criminal or revenue jurisdiction;
(b)"Prison" includes any place which has been declared by the Government by general or special order, to be a subsidiary jail.