Section 2(1) in Khammam (Metropolitan Area) Police Act, 2016
(1)In this Act, unless the context otherwise requires,-(a)the "Khammam 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 of the Act and the word "Commissionerate" shall be construed accordingly;(c)"Collector and District Magistrate" means, the District Collector and the District Magistrate of the concerned District;(d)"Government" means, the State Government of Telangana;(e)"Notification" means, a notification published in the Telangana Gazette and the word "notified" shall be construed accordingly;(f)"Prescribed" means prescribed by rules under this Act.
