Section 2 in The Tamil Nadu Gift Goods (Unlawful Possession) Act, 1961
2. Definitions.—
In this Act, unless the context otherwise requires,—(1)"gift goods" means any of the following goods, namely:-(a)cornmeal;(b)milk powder;(c)vegetable oil (soya bean oil or sunflower seed oil);(d)any other goods which the State Government may, by notification, from time to time, specify;(2)"relief organization" means any organization specified in the schedule appended to this Act.
