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Union of India - Section

Section 2 in The Chandigarh Disturbed Areas Act, 1983

2. Definitions.—

In this Act,—
(a)“Administrator” means the Administrator of the Union territory of Chandigarh appointed under Article 239 of the Constitution;
(b)“disturbed area” means the area which is for the time being declared by notification under section 3 to be a disturbed area.