Section 2 in Assam Tribal Development Authority Act, 1983
2. Definition.
- In this Act unless there is anything repugnant in the subject or context :-(a)"Authority" means the Tribal Development Authority of Assam.(b)"Government" means the State Government of Assam.(c)"Governor" means the Governor of Assam.(d)"Rules" mean the rules made under this Act.(e)'MLA' and 'MP' mean the member of the Legislative Assembly of the State of Assam and the member of Lok Sabha or Rajya Sabha respectively.
