Section 2 in Tamil Nadu Cultivating Tenants (Special Provisions) Rules, 1984
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984 (Tamil Nadu Act 29 of 1984);(b)"authorised agent" means,-(i)a person holding a power-of-attorney, authorising him to act on behalf of his principal; or(ii)an agent empowered by written authority under the hand of his principal to act on his behalf;(c)"competent authority" means the Revenue Divisional Officer in whose jurisdiction the holding in question or part thereof is situate, or an officer of the Revenue Department not lower in rank than the Revenue Divisional Officer empowered by the State Government in this behalf;(d)"Form" means a form appended to these rules;(e)"section" means a section of the Act.
