LexSection 2 — Definitions.
The Census Act, 1948
1 [2. Definitions.— In this Act, unless the context otherwise requires, — (a) "premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof; (b) "prescribed" means prescribed by rules made under this Act; (c) "vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.Open in Lexace · Ask the AI about this section