Section 2 in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"dependant" means the wife or husband, as the case may be, and includes -(i)sons who have not attained the age of eighteen years;(ii)unmarried or widowed daughters;(iii)parents;(iv)brothers who have not attained the age of eighteen years; and(v)unmarried or widowed sisters;of a person or martyr and who had been wholly dependant on such person or martyr, as the case may be;(b)"Government" means the State Government;(c)"grantee" means a person to whom pension, grant or scholarship has been sanctioned under this Act;(d)"martyr" means a person, who has evinced remarkable enthusiasm for Tamil language and Tamil culture and while striving to uphold his enthusiasm for Tamil language or in his zeal to preserve the growth of Tamil language or to preserve the Tamil culture, has lost his life.
