Section 2 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
2. Definition.
- In these rules, unless there is anything repugnant in the subject oi context-(a)"Act" means the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (Tamil Nadu Act 18 of 1960);(b)"recognized agent" means-(i)a person holding a power of attorney authorizing him to act on behalf of his principal; or(ii)an agent empowered by written authority under the hand of Iris principal;(c)"section" means a section of the Act.
