In this Act, unless there is anything repugnant in the subject or context,(a)"the Government" means the Government of West Bengal;(b)"the Company" means the Calcutta Tramways Company Limited;(c)"the transfer agreement" means the agreement made the 30th day of August, 1951, between the Governor of the State of West Bengal of the one part and the Company of the other part, a copy whereof is set forth in the First Schedule to this Act;(d)"the undertaking" means the undertaking of the Company.
