Section 2 in The Arunachal Pradesh Freedom Of Religion Act, 1978
2. Definitions.
In this Act, unless the context otherwise requires,-(a)“Government” means the Government of the Union Territory of Arunachal Pradesh;(b)“Conversion” means renouncing one religious faith and adopting another religious faith, and “convert” shall be constructed accordingly;(c)“Indigenous faith” means such religions, beliefs and practices including rites, rituals, festivals. Observances, performances, abstinence, customs as have been found sanctioned, approved, performed by the indigenous communities of Arunachal Pradesh from the time these communities have been known and includes Buddhism as prevalent among the Monpas, Membas, Sherdukpens, Khambas, Khamptis and Singphos, Vaishnavism as practiced by Noctes, Akas and Nature worships, including worships of Donyi-Polo, as prevalent among other indigenous communities of Arunachal Pradesh;(d)“force” shall include show of force or a threat of injury any kind including threat of divine displeasure or social ex-communication;(e)“fraud” shall include the misrepresentation or any other fraudulent contrivance;(f)“inducement” shall include the offer of any gift or gratification, either in cash or in kind and shall also include the grant of any benefit, either pecuniary or otherwise;(g)“prescribed” means prescribed under the rules;(h)“religious faith” includes any indigenous faith.
