Section 2 in Tamil Nadu Places of Public Resort Act, 1888
2. [Definitions. [Amended by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act XX of 1960).]
- In this Act, unless the context otherwise requires -(a)"building" includes any house, hut, shed or roofed enclosure;(b)"executive authority" means the executive authority as defined in clause (8-C) of section 3 of the [Tamil Nadu] District Municipalities Act, 1920 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920)"Chairman of a Municipal Council" means the Chairman of a Municipal Council appointed under [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Act VI of 1884] [See now Tamil Nadu Act V of 1920.], or other Act relating to District Municipalities in the [State of Tamil Nadu] [Substituted for 'State of Madras' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] for the time being in force;"Magistrate" means a Magistrate appointed under the [Code of Criminal Procedure.] [See now Code of Criminal Procedure, 1973 (Central Act II of 1974).]]
