Section 2 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"animal" means any animal specified in the Schedule;(b)"appellate authority" means an officer of the Government or of a local authority appointed by the Government, by notification as the appellate authority, for any urban area in which this Act is in force;(c)"bird" means any bird specified in the Schedule;(d)"Government" means the State Government;(e)"Inspector" means any officer appointed by the Licensing Officer as Inspector for the purpose of this Act in respect of any urban area in which this Act is in force;(f)"licence" means a licence granted under this Act;(g)"Licensing Officer" means one or more officers of the Government not below the rank of Class B Officer, or an officer of a local authority not below the rank of Class II Officer, appointed by the Government, by notification as the licensing officer or officers for the purposes of this Act in respect of any urban area in which this Act is in force;(h)"prohibited area" means the area declared and notified under section 8 to be a prohibited area;(i)"urban area" means-(A)the area within the limits of the City of Chennai; and(B)any area within the limits of any other Municipal Corporation or any Municipality or Town Panchayat or Industrial Township constituted under any law for the time being in force which is declared by the Government by notification to be urban area for the purpose of this Act and such area continuous thereto, as may be declared by the Government, by notification, to be a part of the same urban area for the purposes of this Act Provided that no area within the limits of any cantonment constituted under the [Cantonment Act, 1924] [This Act was repealed and re-enacted as the Contentment Act, 2000.] (Central Act 2 of 1924) shall be declared to be an urban area for the purposes of this Act.
