- In this Act, unless the context otherwise requires, -----(a)"civil defence" has the same meaning as in clause (a) of section 2 of the Civil Defence Act, 1968 (27 of 1968);(b)"enemy" means-----(i)any person or country committing external aggression against India;(ii)any person belonging to a country committing such aggression;(iii)such other country as may be declared by the Central Government to be assisting the country committing such aggression;(iv)any person belonging to such other country;(c)"enemy territory" means-----(i)any area which is under the sovereignty of a country referred to in sub-clause (i), or a country referred to in sub-clause (iii), of clause (b) of this section;(ii)any area which the Central Government may, by notification in the Official Gazette, specify to be enemy territory for the purposes of this Act or any rule made thereunder;(d)"military operations" means the operations of the Armed Forces of the Union;(e)"occupied territory" means any territory of India which is for the time being in the occupation of a country referred to in sub-clause (i), or a country referred to in sub-clause (iii), of clause (b) of this section;(f)"prescribed" means prescribed by rules made under this Act;(g)"Proclamation of Emergency" means the Proclamation issued under clause (1) of article 352 of the Constitution on the 3rd day of December, 1971;(h)"State Government" -----,(i)in relation to the autonomous State of Meghalaya, means, -----(a)as respects any matter with respect to which the Legislature of Meghalaya has power to make laws, the Government of Meghalaya; and(b)as respects any other matter, the Government of Assam;(ii)in relation to a Union territory, means the administrator thereof appointed by the President under article 239 of the Constitution;(iii)in relation to the North-East Frontier Agency, as defined in the North-East Frontier Areas (Administration) Regulation, 1954 (1 of 1954), means the Governor of Assam acting as the agent of the President.
