Section 2 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980 (Tamil Nadu Act 15 of 1980);(b)"authorized agent" means-(i)a person holding a power-of-attorney authorizing him to act on behalf of his principal; or(ii)an agent empowered by written authority under the hand of his principal to act on his behalf;(c)"Form" means a form appended to these rules;(d)"section" means a section of the Act.
