Section 2 in Tamil Nadu Metropolitan Planning Committee Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Constitution" means the Constitution of India;(b)"District" means a revenue district of the State of Tamil Nadu;(c)"Government" means the State Government;(d)"Metropolitan area" means an area having a population of ten lakhs or more, comprised in one or more districts and consisting of two or more municipalities or panchayats or other contiguous areas, as may be specified by the Government by notification to be a Metropolitan area for the purposes of this Act;(e)"Municipality" means an institution of self-government constituted under Article 243-Q of the Constitution;(f)"Panchayat" means a panchayat constituted under Article 243-B of the Constitution;(g)"Population" means the population as ascertained at the last preceding census of which the relevant figures have been published.
