Section 2 in Removal of Encroachments on Lands or Buildings Belonging to Religious Institutions Rules
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959);(b)"encroacher" means a person, who occupies unauthorisedly any land or building belonging to any religious institution wherever it is situated or any sacred tank, spring or water-course wherever it is situated and belonging to a religious institution, or any space within or outside the prakarams, mandapams, courtyards or corridors of the religious institutions.
