- In this Act and in every [Tamil Nadu Act] [Substituted for the word 'Madras Acts' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] made after the commencement of this Act, unless there be something repugnant in the subject or context, -(1)"abet". - "abet" with its grammatical variations and cognate expressions, shall have the same meaning as in the Indian Penal Code (Central Act XLV of 1860);(2)"Barrister".- "barrister" shall mean a barrister of England or Ireland or a member of the Faculty of Advocates in Scotland;(3)[xxx];(4)"Chapter", "part", "section" and "Schedule".- "Chapter", "Part", "section", "Schedule" shall mean respectively a Chapter, part and section of, and Schedule to, the Act in which the word occurs:(5)"City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]", "City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]" shall mean such local area as is declared, from time to time, to be the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] under any Act for the time being in force relating to the municipal affairs of such city;(6)"Collector".-"Collector" shall include every officer who, for the time being, is authorised to exercise the powers of a Collector;(7)"Commencement".- "Commencement," used with reference to an Act, shall mean the time at which the Act comes into force;(8)"District Collector".- "District Collector" shall mean the Chief Local Officer in charge of the revenue administration of a district;(9)"Document".- "Document" shall mean any matter expressed or described upon any substance by means of letters, figures or marks, or by more than one of those means, intended to be used, or which may be used, as evidence of that matter;(10)"Financial year".- "Financial year" shall mean the year commencing on the first day of April;(11)"Good faith".-Nothing is said to be done or believed in "good faith" which is done or believed without due care and attention;(12)[xxx];(13)[xxx];(14)"Immovable property".- "immovable property" shall include land, benefits to arise out of land, and things attached to the earth, or permanently fastened to anything attached to the earth;(15)"Imprisonment".- "imprisonment" shall mean imprisonment of either description as defined in the Indian Penal Code (Central Act XLV of 1860);(15-A) [xxx];(16)"Judicial proceeding".- "judicial proceeding" shall mean any proceeding in the course of which evidence is, or may be, legally taken;(17)"Local authority".- "local authority" shall mean a Municipal Committee, District Board, body of Port Commissioners or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;(17-a) [xxx];(18)"Magistrate".- "Magistrate" shall mean any person exercising all or any of the powers of a Magistrate under the [Code of Criminal Procedure, 1882] [See now the Code of Criminal Procedure, 1972 (Central Act 2 of 1974).];(19)"Movable property".- "Movable property" shall mean property of every description except immovable property;[(19-A) "notification" shall mean a notification published in the Official Gazette;] [Inserted by section 3 of the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955). In so far as this Act applies to the added territories, this clause was inserted by section 4 of, and the Second Schedule to, the Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961 (Tamil Nadu Act 39 of 1961).](20)"Oath" "swear" and "affidavit".- "Oath," "swear" and "affidavit" shall include affirmation and declaration in the case of persons by law allowed to affirm or declare instead of swearing;(21)"Offence".- "Offence" shall mean any act or omission made punishable by any law for the time being in force;(22)"Person".- "person" shall include any company or association of individuals, whether incorporated or not;(23)"Place".- "Place" includes also a house, building, tent and vessel;(24)[ "Prescribed".- "prescribed" shall mean prescribed by rules, regulations or bylaws made under the Act, in which the word occurs;] [The original clause (24) was omitted by the Adaptation Order of 1937 and the present clause was inserted by section 3 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955). In so far as this Act applies to the added territories, this clause was inserted by section 4 of, and the Second Schedule to, the Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961 (Tamil Nadu Act 39 of 1961).](25)"Presidency town".- "Presidency-town" shall mean the local limits for the time being of the ordinary original civil jurisdiction of the High Court of Judicature at [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(26)"Public".- "Public" includes any class of the public or any community:(27)"Public nuisance".- "public nuisance" shall have the meaning assigned to that expression in section 268 of the Indian Penal Code;(28)[ "Registered".- "registered," used with reference to a document, shall mean registered in [India] under the law for the time being in force for the registration of documents;] [Substituted for the original clause (28) by the Adaptation (Amendment) Order of 1950.](29)"Sign".- "sign" , with its grammatical variations and cognate expressions, shall, with reference to a person who is unable to write his name, include "mark" with its grammatical variations and cognate expressions;(30)"Son" and "father".- in the case of any one whose personal law permits adoption, "son" shall include an adopted son, and "father" an adoptive father:(31)"Sub-section".- "sub-section" shall mean a sub-section of the section in which the word occurs;[(31-a) "Tamil Nadu Act" shall mean an Act made by the Governor of Fort St. George in Council under the Indian Councils Acts, 1861 to 1909 or any of those Acts, or the Government of India Act, 1915, or by the Local Legislature or the Governor of the Presidency of Madras under the Government of India Act or by the Provincial Legislature of Madras under the Government of India Act, 1935, or by the Legislature of the State of Madras or Tamil Nadu under the Constitution;] [Clause (31 a) was inserted by paragraph 5 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1969.](32)"Value".- "Value," used with reference to a suit, shall mean the amount or value of the subject-matter of the suit, computed according to the law for the time being in force regulating the valuation of suits for purposes of jurisdiction;(33)"Will."- "will" shall include a codicil and every writing making a voluntary posthumous distribution of property;(34)"Gender".-"words" importing the masculine gender shall include females;(35)"Number"'.- Words in the singular shall include the plural, and words in the plural shall include the singular;(36)Illegal omissions, words which refer to acts done extend also to illegal omissions;(37)"Writing".- "writing," with its grammatical variations and cognate expressions, shall include "printing," "lithography," "photography," with their grammatical variations and cognate expressions, and other modes of representing or reproducing words in a visible form;(38)"year" and "month".-"year"and "month" shall, respectively, mean a year and month reckoned according to the British calendar.
