Section 2(1) in Tamil Nadu Regulation of Jallikattu Act, 2009
(1)In this Act, unless the context otherwise requires,(a)"Collector" means the Collector of a District and includes any officer specially appointed by the Government to perform the functions of the Collector under this Act;(b)"Government" means the State Government;(c)"Jallikattu" includes "manjuvirattu", "oormaadu", "vadamadu", "erudhu vidum vizha" and all such events involving taming of bulls.
