Section 2 in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"book" includes every volume, part or division of a volume, pamphlet and leaflet, in any language and every sheet of music, map, chart or plan separately printed, cyclostyled or lithographed or otherwise mechanically produced;(b)"document" includes any painting, drawing or photograph or other visible representation;(c)"Government" means the State Government;(d)"judicial proceeding" includes any proceeding in the course of which evidence is or may be legally taken on oath;(e)"matrimonial matter" means any proceeding for dissolution or nullity of marriage or for judicial separation, or for restitution of conjugal rights or any proceeding for-(i)the maintenance of wife, husband or children; or(ii)the alteration in the rate of such maintenance; or(iii)the cancellation or modification of the order of, or decree for, such maintenance;(f)"newspaper" means any periodical work containing pub he news or comments on public news.
