Section 2 — Definitions.

The Transfer of Prisoners Act, 1950
In this Act,— (a) "court" includes any officer lawfully exercising civil, criminal or revenue jurisdiction; 1 [(b) "Government" or "State Government", in relation to a Part C State, means the administrator thereof;] (c) "prison" includes any place which has been declared by State Government, by general or special order, to be a subsidiary jail.

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