Section 2 in Tamil Nadu Irrigation Tanks (Improvement) Act, 1949
2. Definitions.
- In this Act, unless there is any thing repugnant in the subject or context,-(a)"Government" means the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government;(b)"owner", in relation to any land or property, includes any person having an interest in such land or property;(c)"prescribed" means prescribed by rules made under this Act;(d)"tank" means an irrigation tank in the [State of Tamil Nadu] [Substituted for 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].
