Section 2 in Hosur City Municipal Corporation Act, 2019
2. Definitions.
(1)In this Act, unless the context otherwise requires,(a)"city of Hosur" or "city" means the local area comprised in the Hosur municipality and includes any local area which, after the date of the commencement of this Act, is include ed in the city but does not include any local area which, after such date of the commencement of this Act, is exclude from the city;(b)"corporation" means the municipal corporation of Hosur constituted under Section 3;(c)"council" means the council of municipal corporation of Hosur;(d)"date of the commencement of this Act" means the date specified under sub-section (3) of Section 1;(e)"Government" means the State Government;(f)"municipal council" means the municipal council of Hosur municipality;(g)"municipality" means the Hosur municipality;(h)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings, respectively, assigned to them in clauses (24) and (25) of Article 366 of the Constitution.(2)All words and expressions used in this Act and not defined but defined in the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981)(hereinafter referred to as the 1981 Act), shall have the meanings, respectively, assigned to them in the 1981 Act.
