Section 2 in The Calcutta Tramways Company (Taking Over Of Management) Act, 1967
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of publication of the order made under sub-section (1) of section 3;(b)"Company" means the Calcutta Tramways Company Limited;(c)"prescribed" means prescribed by rules made under this Act;(d)"undertaking of the Company" means the properties, cash balances, reserve funds and other assets of the Company including lands, buildings, works, machinery, plants, rolling stocks, lines, mains, motors, dynamos, switch-boards, apparatus, tools, implements, motor trucks and other like property actually in use immediately before the commencement of this Act, or intended to be used, in connection with the running of tramways.
