- In this Chapter-(a)[ "authorised insurer" means an insurer in whose case the requirements of the Insurance Act, 1938,(4 of 1938.) are complied with ;] [Substituted by Act 100 of 1956, section 72 for the original clause (w.e.f. 16-2-1957).](b)certificate of insurance "means a certificate issued by an authorised insurer in pursuance of sub-section (4) of section 95; and includes [a cover note complying with such requirements as may be prescribed, and] [Inserted by Act 100 of 1956, section 72 (w.e.f. 16-2-1957).] where more than one certificate has been issued in connection with a policy, or where a copy of a certificate has been issued, all those certificates or that copy, as the case may be;(ba)[ "liability" wherever used in relation to the death of or bodily injury to any person includes liability in respect thereof under section 92A;] [Inserted by Act 47 of 1982, section 12 (w.e.f. 1.10.1982).]"(bb)[ "property" includes roads, bridges, culverts, causeways, trees, posts and milestones ,] [Inserted by Act 56 of 1969, section 52 (w.e.f. 2-3-1970).](c)[ "reciprocating country" means any such country as may on the basis of reciprocity be notified by the Central Government in the Official Gazette to be a reciprocating country for the purposes of this Chapter;] [Inserted by Act 100 of 1956, section 72 (w.e.f. 16-2-1957).](d)[ "third party" includes the Government.] [Inserted by Act 56 of 1969, section 52 (w.e.f. 2-3-1970).]
