Section 8 in Tamil Nadu District Municipalities Act, 1920
(8)[ "Company" means a company as defined in the [Indian Companies Act, 1913 (Central Act VII of 1913)] [This clause was substituted for the original clause by section 4(iii) of Tamil Nadu Act X of 1930], or formed in pursuance of an Act of Parliament [of the United Kingdom] [These words were inserted by the Adaptation (Amendment) Order of 1950] or of Royal Charter or Letters Patent, or of an Act of the Legislature of a British Possession and includes any firm or association carrying on business in the [State of Tamil Nadu] [Substituted for the expression 'Presidency of Madras' by the Tamil Nadu Adaptation of Laws Order 1970] whether incorporated or not and whether its principal place of business is situated in the [said State] [These words were substituted for the words 'said Presidency' by the Tamil Nadu Adaptation of Laws Order 1970] or not]];(8-A) "drain" means a rain or storm water drain and water tables, chutes and the said drain exclusively meant to drain away the rain water falling on the surface of any street, bridge or causeway, but does not include a drain or sewer within the meaning of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name Act, 1996(Tamil Nadu Act 28 of 1996))] Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978);[(8-AA) "Election authority" means such authority not being the chairman or vice-chairman or a councillor as may be prescribed; [Clauses (8-AA) and (8-B) were inserted by section 4(iv) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)](8-B) "European" means any person of European descent who either was born in or has a domicile in the United Kingdom or in any British Possession or in any [part of India], or whose father was so born or has or had up to the date of the birth of the person in question such a domicile.];[(8-C) "Executive Authority" means an officer of the State Government, or of the local authority (not being the Chairman or Vice-Chairman or a member of the council) as may be specified by the State Government] [Substituted by Tamil Nadu Act of 23 of 1978];
