Section 2 in Bihar Prevention of Defacement of Property Act, 1987
2. Definition.
- In this Act, unless the context otherwise requires -(a)"Defacement" includes impairing or interfering with the appearance or beauty or damaging, disfiguring, spoiling or injuring in any other way whatsoever;(b)"Property" includes any building, structure, wall, tree, fence, post or any other erection;(c)"Writing" includes decoration, lettering, ornamentation, etc. produced by stencil.
