Section 2(m) in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
(m)“Prison” means any prison or jail or place by whatever name called, including all lands and buildings, appurtenant thereto, used permanently or temporarily under the general or special order of the State Government for the detention of prisoners and includes all Central Prison or District Prison or Taluka Prison or Revenue Prison or Open Prison or Women Prison or any other Prison so notified by the Government from time to time;
