Section 2 in Tamil Nadu Establishment of Private Law Colleges (Prohibition) Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Government" means the State Government;(b)"Law College" means any college or institution providing any course of study or training in law for admission to the examination for law degrees, diplomas or other academic distinctions of the University;(c)"private person" includes trust, society, association of individuals or company, whether incorporated or not or any other private body or group of persons whether recognised by law or not or individual or individuals;(d)"University" means the Tamil Nadu Dr. Ambedkar Law University established under section 3 of the Tamil Nadu Dr. Ambedkar Law University Act, 1996.
