Section 2 in The Terrorist And Disruptive Activities (Prevention) Act, 1987
2. Definitions
(1)In this Act, unless the context otherwise required,(a)abet, with its grammatical variations and cognate expressions, includes,(i)the communication or association with any person or class of persons who is engaged in assisting in any manner terrorists or disruptionists;(ii)the passing on, or publication of, without any lawful authority, any information likely to assist the terrorists or disruptionists and the passing on, or publication of, or distribution of, any document or matter obtained from terrorists or distributionists;(iii)the rendering of any assistance, whether financial or otherwise, to terrorists or disruptionists;(b)Code means the Code of Criminal Procedure, 1973 (2 of 1974);(c)Designated Court means a Designated Court constituted under section 9;(d)Disruptive activity has the meaning assigned to it in section 4, and the expression disruptionist shall be construed accordingly;(e)High Court means the High Court of the State in which a Judge or an Additional Judge of a Designated Court was working immediately before his appointment as such Judge or Additional Judge;(f)notified area means such area as the State Government may, by notification in the Official Gazette, specify;(g)public prosecutor means a Public Prosecutor or an Additional Public Prosecutor or a Special Public Prosecutor appointed under section 13, and includes any person acting under the directions of the Public Prosecutor;(gg)[ property means property and assets of every description, whether corporeal or incorporeal, movable or immovable, tangible or intangible and deeds and instruments evidencing title to, or interest in, such property or assets, derived or obtained from the terrorist Act and includes proceeds of terrorism;] [Inserted by Act 43 of 1993, Section 3 (w.e.f. 22.5.1993).](h)terrorist act has the meaning assigned to it in sub-section (1) of section 3, and the expression terrorist shall be construed accordingly;(i)words and expressions used but not defined in this Act and defined in the Code shall have the meanings respectively assigned to them in the Code.(2)Any reference in this Act to any enactment or any provision thereof shall, in relation to an area in which such enactment or such provision is not in force, be construed as a reference to the corresponding law or the relevant provision of the corresponding law, if any, in force in that area.
