Section 2 in The Disturbed Areas (Special Courts) Act, 1976
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Code” means the Code of Criminal Procedure, 1973 (2 of 1974);(b)“disturbed area” means an area declared as a disturbed area under section 3;(c)period of disturbance, in relation to a disturbed area, means the period during which it is to be a disturbed area for the purposes of section 3;(d)“scheduled offence” means an offence specified in the Schedule being an offence forming part or arising out of, or connected with, any such disturbance as is referred to in section 3;(e)“Special Court” means a Special Court constituted under section 4;(f)words and expressions used but not defined in this Act, and defined in the Code shall have the meanings respectively assigned to them in the Code.
