- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Debt Relief Act, 1980 (Tamil Nadu Act 13 of 1980);(aa)"authorised agent" means-(i)a person holding a power-of-attorney authorised by the principal to act on his behalf;(ii)an agent empowered by written authority under the hand of his principal;(b)"Form" means forms appended to these rules; and(c)"Section" means a section of the Act.
