(1)In this Act, unless the context otherwise requires,—(a)"appropriate Government" means, as respects a detention order made by the Central Government or a person detained under such order, the Central Government, and as respect a detention order made by a State Government or by an officer subordinate to a State Government or as respects a person detained under such order, the State Government;(b)"detention order" means an order made under section 3;(c)"foreigner" has the same meaning as the Foreigners Act, 1946 (31 of 1946);(d)"person" includes a foreigner;(e)"State Government", in relation to a Union territory, means the administrator thereof.
