Section 2 in The Maharashtra Prevention Of Defacement Of Property Act, 1995.
2. Definitions.
In this Act, unless the context otherwise requires,—(a)“advertisement” means any printed, cyclostyled, typed or written notice document, paper or any other thing containing any letter, word, picture, sign or visible representation;(b)“defacement” includes impairing or interfering with the appearance or beauty, damaging, disfiguring, spoiling or injuring in any way whatsoever and the word “deface” shall be construed accordingly;(c)“place open to public view” includes any private place or building, monument statue, post, wall, fence, tree or contrivance visible to a person being in or passing along, any public place;(d)“public place” means any place (including a road, street or way whether a thoroughfare or not and a landing place) to which the public are granted access or have a right to resort or over which they have a right to pass.
