Section 2(1) in The Tamil Nadu Urban Local Bodies permission for Erection of Digital Banners and Placards) Rules, 2011
(1)In these Rules, unless the context otherwise requires,-(a)"Act" means the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994), the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), the Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008), the Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008), the Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008) or the Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008), as the case may be;(b)"Council" means the council of a municipal corporation, municipality or town panchayat, as the case may be;(c)"Commissioner" means the Commissioner of a municipal corporation or a municipality or the Executive Officer of a municipality or town panchayat;(d)"District Collector" means the Collector of the District concerned;(e)"Form" means the Forms appended to these Rules;(f)"Government" means the Government of Tamil Nadu;(g)"Permission" means the permission granted under Rule 3;(h)"Urban Local Body" means a municipal corporation, municipality or town panchayat in the State:
