Section 2 in Tamil Nadu Delimitation Commission Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commission" means the Delimitation Commission constituted under section 3;(b)"Government" means the State Government;(c)"local body" means,-(i)a village panchayat, panchayat union or district panchayat Tamil Nadu Act constituted under the Tamil Nadu Panchayats Act, 1994(21 of 1994).(ii)a town panchayat or municipality constituted under the Tamil Nadu District Municipalities Act, 1920(5 of 1920) and(iii)a municipal corporation established under any law for the time being in force;(d)"member" means a member of the Commission and includes the Chairman; and(e)"Tamil Nadu State Election Commissioner" means the State Election Commissioner appointed by the Governor of Tamil Nadu under Article 243K of the Constitution.
