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Citizenship Act, 1955 2. Interpretation (1) In this Act, unless the context otherwise requires,- (a) "a Government in India " means the Central Government or a State Government. (b) "citizen" in relation to a country specified in Schedule I, means a person who, under the citizenship or nationality law for the time being in force in that country, is a citizen or national of that country; (c) "citizenship or nationality law" in relation to a country specified in Schedule I, means an enactment of the Legislature of that country which, at the request of the government of that country, the Central Government may, by notification in the Official Gazette, have declared to be an enactment making provision for the citizenship or nationality of that country: PROVIDED that no such notification shall be issued in relation to the Union of South Africa except with the previous approval of both Houses of Parliament. (d) "Indian consulate" means the office of any consular officer of the Government of India where a register of births is kept, or where there is no such office, such office as may be prescribed; (e) "minor" means a person who has not attained the age of eighteen years; (f) "person" does not include any company or association or body of individuals, whether incorporated or not;, (g) "prescribed" means prescribed by rules made under this Act; (h) "undivided India " means India as defined in the Government of India Act, 1935, as originally enacted. (2) For the purposes of this Act, a person born aboard a registered ship or aircraft, or aboard an unregistered ship or aircraft of the government of any country shall be deemed to have been born in the place in which the ship or aircraft was registered or, as the case may be, in that country. (3) Any reference in this Act to the status or description of the father of a person at the time of that person's birth shall, in relation to a person born after the death of his father, be construed as a reference to the status or description of the father at the time of the father's death; and where that death occurred before, and the birth occurs after the commencement of this Act, the status or description which would have been applicable to the father had he died after the commencement of this Act shall be deemed to be the status or description applicable to him at the time of his death. (4) For the purposes of this Act, a person shall be deemed to be of full age if he is not a minor, and of full capacity if he is not of unsound mind.    |
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