(5)[ "district" means any area which the Government may by notification specify to be a district for the purpose of this Act and where no such-area has been so specified, a territorial division constituting the district for the purposes of the Code of Criminal Procedure 1973, but does not include the City of Bangalore or any area specified under sub-section (1) of section 7;] [Substituted by Act 18 of 1975 w.e.f. 15.5.1975.]
