Section 3 in The Land Acquisition (East Punjab) Amendment Act, 1948
3. Definitions.
- In this Act, unless there is anything repugnant to the subject or context, -(a)"opium" has the same meaning as in the Opium Act, 1878 (1 of 1878), and includes prepared opium;(b)"place" includes a building, house, shop, pool, chappar, enclosure, tent, vessel, raft and vehicle and any part thereof;(c)"prepared opium" means any product or admixture of opium obtained by any series of operations designed to transform opium into an extract suitable for smoking and the dross or other residue remaining after opium is smoked;(d)"prescribed" means prescribed by rules under this Act;(e)"register" means the register opened under sub-section (1) of section 4 of this Act;(f)"registered medical Practitioner" means any person registered under the provisions of the Punjab Medical Registration Act, 1916(II of 1916); and(g)"registered smoker" means any person registered under section 5 of this Act.
