Section 2 in Cyberabad (Metropolitan Area) Police Act, 2004
2. Definitions.
- In this Act, unless the context otherwise requires, -(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 respective Commissionerates of the] [Inserted by Act No.14 of 2016.] 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 a district, where from the area/s is notified as Cyberabad Metropolitan area under section 8 of the Code of Criminal Procedure, 1973] [Substituted by Act No.14 of 2016.];(d)"Government" means the State Government of [Telangana] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.];(e)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Gazette and the word "notified" shall be construed accordingly;(f)"prescribed" means prescribed by rules under this Act.(2)All words and expressions used in this Act and not defined, but defined in the [Hyderabad City Police Act, 1348 F. (Act IX of 1348 F)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall have the meanings respectively assigned to them in that Act.
