Section 2(1) in Tamil Nadu Electricity Board (Recovery of Dues) Act, 1978
(1)"Board" means the Tamil Nadu Electricity Board constituted under section 5 of the [Electricity (Supply) Act, 1948 (Central Act LIV of 1948)] [This Act has been repealed and re-enacted as the Electricity Act, 2003 (Central Act 36 of 2003).];
