Section 2 in Maintenance of Internal Security Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appropriate Government" means, as respects a detention order made by the Central Government or a person detained under such order, the Central Government, and as respects a detention order made by a State Government or by an officer subordinate to a State Government or as respects a person detained under such order, the State Government;(b)"detention order" means an order made under Section 3;(c)"foreigner" has the same meaning as in the Foreigners Act, 1946;(d)"State Government", in relation to a Union Territory, means the administrator thereof;(e)[ any reference in this Act to a law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.] [A new clause (e) shall remain inserted during the continuation in force of the Defence and Internal Security of India Act, 1971, vide its Section 6(6).]
