Section 2(15) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(15)"person" means an individual or a firm or a company or an association or a body of individuals, whether incorporated or not, or a local authority.Explanation. - In this clause, "local authority" shall have the same meaning assigned to it in clause (20) of section 3 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939);
