Section 2 in The Puducherry Home Guards Act, 1965.
2. Definitions. –
In this Act, unless the context otherwise requires –(a)“District Magistrate” means District Magistrate for the Union territory and includes Sub-Divisional Magistrates of Karaikal, Mahe and Yanam in their respective regions;(b)“Government” means the Administrator appointed under Article 239 of the Constitution;(c)“Home Guard” means a person who is appointed as such under this Act;(d)“prescribed” means prescribed by rules made under this Act;(e)“region” means the four regions, Puducherry, Karaikal, Mahe and Yanam constituting the Union territory;(f)“Union territory” means Union territory of Puducherry.
