(1)In this Act, unless the context otherwise requires, the following expressions have the meanings hereby respectively ascribed to them, that is to say :"Alien" means a person who is not a British subject, a British protected person or a citizen of Eire;"Australia" includes the territories of Papua and the territory of Norfolk Island;"British protected person" means a person who is a member of a class of persons de clared by Order in Council made in relation to any protectorate, protected state, mandated territory or trust territory to be for the purposes of this Act British protected persons by virtue of their connection with that protectorate, State or territory;"Colony" does not include any country mentioned in sub-section (3) of section l of this Act;"Crown service under His Majesty's Government in the United Kingdom" means the service of the Crown under His Majesty's Government in the United Kingdom, or under His Majesty's Government in Northern Ireland or under the government of any colony, protectorate, protected state, United Kingdom mandated territory or United Kingdom trust territory, whether such service is in any part of His Majesty's dominions or elsewhere;"Foreign country" means a country other than the United Kingdom, a colony, a country mentioned in sub-section (3) of section one of this Act, Eire, a protectorate, a protected State, a mandated territory and a trust territory;"Governor" in relation to a colony, protectorate or United Kingdom trust territory, includes the officer for the time being administering the government of that colony, protectorate or territory, and includes the person for the time being exercising the functions of British Resident at Zanzibar;"Mandated territory" means a territory administered by the Government of any part of His Majesty's dominions in accordance with a mandate from the League of Nations;"Minor" means a person who has not attained the age of twenty-one years;"Naturalised person" means a person who became a British subject or citizen of Eire by virtue of a certificate of naturalisation granted to him or in which his name was included;"Person naturalised in the United Kingdom and Colonies" means(a)in relation to a person naturalised after the commencement of this Act, a person to whom a certificate of naturalisation has been granted by the Secretary of State or by the Governor of a colony, protectorate or United Kingdom trust territory;(b)in relation to a person naturalised before the commencement of this Act,(i)a person to whom a certificate of naturalisation was granted by the Secretary of State, or, under section 8 of the British Nationality and Status of Aliens Act, 1914, by the Government of any British possession other than the countries mentioned in sub-section (3) of section 1 of this Act, or(ii)a person who by virtue of sub-section (2) of section 27 of the British Nationality and Status of Aliens Act, 1914, is deemed to be a person to whom a certificate of naturalisation was granted, if the certificate of naturalisation in which his name was included was granted by the Secretary of State or by the Government of any such British possession as aforesaid or if he was deemed to be a naturalised British subject by reasons of his residence with his father or mother;"Prescribed" means prescribed by regulations made under this Act;"Protected State" and "protectorate" have the meaning assigned to them by section 30 of this Act."Trust territory" means a territory administered by the Government of any part of His Majesty's dominions under the trusteeship system of the United Nations;"United Kingdom consulate" means the office of a consular officer of His Majesty's Government in the United Kingdom where a register of births is kept or where there is no such office, such office as may be prescribed;"United Kingdom mandated territory" and "United Kingdom trust territory" means respectively a mandated territory and a trust territory administered by His Majesty's Government in the United Kingdom.
