Section 2(2) in Tamil Nadu Laws (Special Provisions) No. 2 Act, 2010
(2)The words and expressions used but not defined herein shall have the meanings respectively assigned to them in the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), the Chennai City Municipal Corporation Act, 1919, (Tamil Nadu Act IV of 1919) the Tamil Nadu District Municipalities Act, 1920, (Tamil Nadu Act V of 1920) and the Tamil Nadu Panchayats Act, 1994, (Tamil Nadu Act 21 of 1994).
