Section 3 in Himachal Pradesh Home Guards Act, 1968
3. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Form" means a Form in the Schedule to this Act;(b)"Government" means the Government of Himachal Pradesh;(c)"Local authority" means a municipality, small town or notified area committee, zila parishad, gram panchayat or other authority legally entitled to, or entrusted by the Government with the control or,management of the municipal or local fund;(d)"notification" means notification published under proper authority in the Official Gazette;(e)" Official Gazette" means the Rajpatra, Himachal Pradesh; and(f)"prescribed" means prescribed by rules made under this Act.
