Section 2(1) in Cyberabad (Metropolitian Area) Police Act, 2004
(1)(a)The word "Cyberabad metropolitan Area" means, the areas notified by the Government in this behalf;(b)"Commissioner" means, Commissioner of police appointed by the Government under section 5 to the Cyberabad Metropolitan Area and the word "Commissionerate" shall be construed accordingly;(c)"Collector and District Magistrate" means, the District Collector and the District Magistrate of Ranga reddy District;(d)"Government" means, the state Government of Andhra Pradesh;(e)"Notification" means, notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly;(f)"Prescribed" means prescribed by rules under this this Act.
