Section 12 in Tamil Nadu District Municipalities Act, 1920
(12)"Latrine" includes privy, water-closet and urinal;[(12-A) [xxx] [Omitted by the Adaptation Order of 1937][(12-B) "Local authority" includes a cantonment authority] [Inserted by section 4(vi) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu X of 1930)];[(12-C) "Municipal council" means the council of the [Third Grade Municipality or town panchayat] [Inserted by the Tamil Nadu District Municipalities (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994)] or the municipality, as the case may be];[(12-D) "Municipality" means an institution of self-government constituted for a smaller urban area as defined in clause (2) of Article 243-Q of the Constitution] [Inserted by the Tamil Nadu District Municipal (Amendment) Act, 1994 (Tamil Nadu Act 25 of 1994)];
