Section 2 in Telangana Animals and Birds Sacrifices Prohibition Act, 1950
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context,-(a)[ "precincts" in relation to a place of public religious worship or adoration includes all lands and buildings near such place which are ordinarily used for purposes connected with religious worship or adoration;] [Substituted by Act No.15 of 1970.](b)"sacrifice" means the killing or maiming of any animal or bird for the purpose [of any religious worship or adoration] [Substituted by Act No.15 of 1970.];(c)[ "place of public religious worship or adoration" means any place intended for use by, or accessible to, the public or a section thereof for the purposes of religious worship or adoration.] [Substituted by Act No.15 of 1970.]
