Section 2 in The Indian Railway Companies Act, 1895
2. Definitions. In this Act, unless there is something repugnant in the subject or context,--(1) " railway" means a railway as defined in section 3, clause (4), of the Indian Railways Act, 1890 (9 of 1890 .):
(2)" the railway" means the railway in relation to the construction of which interest out of capital is permitted to be paid as hereinafter provided: and(3)" Railway Company" means a Company registered under the 4 Indian Companies Act, 1882 (6 of 1882 .), and formed for the purpose of making and working, or making or working, a railway in India, whether alone or in conjunction with other purposes.
