Section 2 in The Bengal Orphanages And Widows' Homes Act, 1944
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)"Calcutta" means the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866, together with the suburbs of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866 ;(2)"marriage bureau" means an institution, by whatever name it may be called, which negotiates the marriages of persons and includes a place where females of any age are kept or intended to be kept by such institution for the said purpose ;(3)"orphan" means a boy or girl under eighteen years of age who has lost his or her father or has been abandoned by his or her parents or guardians;(4)"orphanage" means an institution, by whatever name it may be called, where orphans are kept or intended to be kept ;(5)"prescribed" means prescribed by rules made under this Act;(6)"widow" includes a woman abandoned by her husband;(7)"widows' home" means an institution, by whatever name it may be called, where widows or females of any age are kept or intended to be kept.
