Section 2 in The Jammu and Kashmir Prevention of Defacement of Property Act, 1985
2. Definitions.
- In this Act, unless the context otherwise requires. -(a)"defacement" includes impairing or interfering with the appearance or beauty, damaging, disfiguring, spoiling or injuring in any other way whatsoever and the word "deface" shall be construed accordingly ;(b)"property" includes any building, hut, structure, monument, statue, wall, tree, fence, or vehicle ;(c)"writing" includes decoration, lettering, ornamentation produced by council.
