Section 2 in The Auroville (Emergency Provisions) Act, 1980
2. Definitions.
- In this Act, unless the context otherwise requires.--(a)"Administrator" means the Administrator appointed under section 5;(b)"appointed day" means the 10th day of November, 1980;(c)"Auroville" means so much of the undertakings as form part of, or are relatable to, the cultural township which is known as Auroville and the charter of which was proclaimed by the 'Mother' on the 28th day of February, 1968;(d)"Council" means the 'Auroville International Advisory Council' constituted under sub-section (1) of section 6;(e)"prescribed" means prescribed by rules made under this Act;(f)"Society" means Sri Aurobindo Society being a society as defined in the West Bengal Societies Registration Act, 1961( West Bengal Act XXVI of 1961), and having its registered office at Calcutta;(g)words and expressions used herein and not defined, but defined in the Societies Registration Act, 1860( 21 of 1860 ), shall have the meanings, respectively, assigned to them in that Act.
