- In this Act, unless there is anything repugnant in the subject or context,-(a)"controlled area" means an area specified in a notification issued under section 3, sub-section (1);(b)"cotton" includes cotton plant ginned and unginned cotton, cotton waste and cotton seed; under Madras Ordinance VI of 1952, shall be deemed to have been issued, passed, taken or done in the exercise of the powers conferred by or under this Act.(c)"Director" means the [Director of Agriculture, Tamil Nadu] [This expression was substituted for the expression 'Director of Agriculture, Madras' by the Tamil Nadu Adaptation of Laws Order, 1970.] and includes any person who is authorized by the Government to exercise or perform any of the powers or duties of the Director under this Act;(d)"Government" means the State Government;(e)"notification" means a notification published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.];(f)"prescribed" means prescribed by rules made under this Act;(g)"prohibited variety of cotton" in respect of any area means any variety of cotton the cultivation of which is prohibited in such area under clause (ii) of section 3, sub-section (1).(h)"standard cotton" in respect of any area, means any variety of cotton the cultivation of which is permitted in such area under clause (i) of section 3, subsection (1).
