Section 2(44) in Tamil Nadu Town and Country Planning Act, 1971
(44)"statutory undertaker" means -(a)a person -(i)licensed under Part II of the Indian Electricity Act, 1910 (Central Act IX of 1910) to supply electricity; or(ii)who has obtained sanction under section 28 of that Act to engage in the business of supplying electricity;(b)a railway administration as defined in the Indian Railways Act, 1890 (Central Act IX of 1890);(c)a telegraph authority as defined in the Indian Telegraph Act, 1885 (Central Act XIII of 1885);(d)the Tamil Nadu Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948 (Central Act LIV of 1948);(e)the Tamil Nadu State Housing Board constituted under section 3 of the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961); or(f)the Tamil Nadu Slum Clearance Board established under section 34 of the Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 (Tamil nadu Act 11 of 1971);
