Section 2 in The Haryana Prevention of Defacement of Property Act, 1989
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;[(a-i) "Government" means Government of the State of Haryana; [Added by Haryana Act No. 10 of 1996.](a-ii) "local authority" means a Municipal Corporation, Municipal Council, Municipal Committee, Town Improvement Trust, Haryana Urban Development Authority or other authority legally entitled to, or entrusted by the Government with, the control or management of municipal or local fund;(a-iii) "prescribed" means prescribed by rules made under this Act.](b)"property" includes any building, hut, structure, wall, tree, fence, post, pole or any other erection; and(c)"writing" includes decoration, lettering, ornamentation, produced by stencil.
