Section 2 in The Dindigul City Municipal Corporation Act, 2013
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"city of Dindigul" or "city" means the local area comprised in the Dindigul municipality and includes any local area which, after the date of the commencement of this Act, is included in the city but does not include any local area which, after such date of the commencement of this Act, is excluded from the city;(b)"corporation" means the municipal corporation of Dindigul constituted under section 3;(c)"council" means the council of municipal corporation of Dindigul;(d)"date of the commencement of this Act" means the date specified under sub-section (3) of section 1;(e)"Government" means the State Government;(f)"municipal council" means the municipal council of Dindigul municipality;(g)"municipality" means the Dindigul municipality;(h)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings, respectively, assigned to them in clauses (24) and (25) of Article 366 of the Constitution.(2)All words and expressions used in this Act and not defined but defined in the Coimbatore City Municipal Corporation Act, 1981 (hereinafter referred to as the 1981 Act), shall have the meanings, respectively, assigned to them in the 1981 Act.
