Section 2(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990 (Tamil Nadu Act 38 of 1990);(b)"authorised agent" means -(i)a person holding a power of attorney, authorising him to act on behalf of his principal; or(ii)an agent empowered by written authority under the hand of his principal to act on his behalf;(c)"form" means a form appended to these rules;(d)"month" means a calendar month;(e)"section" means a section of the Act.
