Section 93 in The Tamil Nadu Co-Operative Societies Act, 1983
93. Definitions.
- In this Chapter, unless the context otherwise requires,-(1)"competent authority" means any person or authority authorised by the Government, by notification, to perform the functions of the competent authority under this Chapter for such areas as may be specified in the notification;(2)"joint farming society" means a registered society, which has its object the cultivation on a joint basis of the lands of the members pooled for the purpose and such other lands owned or possessed by such registered society, where substantially the members or the members of their families engage themselves in such cultivation and are remunerated for the services rendered by them to the society;(3)"person interested" in relation to lands, includes all persons claiming, or entitled to claim, an interest in the compensation payable on account of the acquisition of those lands under sub-section (2) of section 100;(4)"works" include buildings, structures and improvements of every description.
