Section 2 in The West Bengal Prevention Of Defacement Of Property Act, 1976.
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"defacement" includes impairing or interfering with the appearance or beauty, damaging, disfiguring, spoiling or injuring in any other way whatsoever and the word "deface" shall be construed accordingly;(b)"property" includes any building, hut, structure, wall, tree, fence, post, pole or any other erection;(c)"writing" includes decoration, lettering, ornamentation, etc., produced by stencil.
