Section 2 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
2. Definitions.
- In this Act unless the context other wise requires, -(a)"appointed day" means the date of commencement of this Act;(b)"Board" means the Orissa State Electricity Board constituted under the Electricity (Supply) Act, 1948;(c)"Commissioner" means the Commissioner appointed under section 16;(d)"Corporation" means the National Thermal Power Corporation Ltd., a Government company within the meaning of the Companies Act, 1956, (1 of 1956) and having its registered office at 7. Institutional Area, NTPC Bhawan, Core-7, Scape Complex, Lodi Road, New Delhi-110003;(e)"Power Station" means the Talcher Thermal Power Station including all associated facilities, etc. of the Board, situated at Talcher is the district of Angul;(f)words and expression used herein but not defined in this Act and defined in the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948 shall have the meaning respectively assigned to them in those Acts.
