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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Chief Commissioner" means the Chief Commissioner of Manipur; (b) "Deputy Commissioner" means the Deputy Commissioner of Manipur and includes the Additional Deputy commissioner thereof; (c) "heinous offence" means- (i) any of the following offences punishable under the Indian Penal Code (45 of 1860), that is to say, any offence under Chapter VI, rioting, any offence under Chapter XII, murder, culpable homicide not amounting to murder, grievous hurt, kidnapping or abducting in order to subject a person to slavery, buying or disposing of any person as a slave, habitual dealing in slaves, rape, robbery, dacoity, mischief by fire or explosive substance, and house breaking; (ii) any offence punishable under the Indian Arms Act, 1878 (11 of 1878); and includes any attempt, preparation or conspiracy to commit, and abetment of, any of the offences specified in sub-clause (i) or sub-clause (ii); (d) "hill areas" mean such areas in the Hill tracts of the Union territory of Manipur as the Chief Commissioner may, by notification in the Official Gazette, declare to be hill areas; (e) "legal practitioner" includes a pleader, mukhtar or revenue-agent; (f) "prescribed" means prescribed by rules made under this Act.    |
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