In this Act, unless the context otherwise requires,—(a)“civil defence” includes any measures not amounting to actual combat, for affording defence against any form of hostile attack by a foreign power or for depriving any form of hostile attack by a foreign power of its effect either wholly or in part whether such measures are taken before, during or after the time of the attack;(b)“Civil Defence Services” mean the services formed wholly or mainly to meet the needs of civil defence;(c)“enemy” means—(i)any person or country committing external aggression against India;(ii)any person belonging to a country committing such aggression;(iii)such other country as may be declared by the Central Government to be assisting the country committing such aggression;(iv)any person belonging to such other country;(d)“enemy territory” means—(i)any area which is under the sovereignty of a country referred to in sub-clause (i); or a country referred to in sub-clause (iii), of clause (c) of this section;(ii)any area which the Central Government may, by notification in the Official Gazette, specify to be enemy territory for the purposes of this Act or any rule made thereunder;(e)“military operations” mean the operations of the Armed Forces of the Union;(f)“occupied territory” means any territory of India which is for the time being in the occupation of a country referred to in sub-clause (i) or a country referred to in sub-clause (iii), of clause (c) of this section;(g)“prescribed” means prescribed by rules made under this Act;(h)“Proclamation of Emergency” means the Proclamation issued under clause (1) of article 352 of the Constitution on the 26th October, 1962;(i)“State Government” in relation to a Union territory means the administrator thereof.
