Section 2 in Tamil Nadu Duty on Transfers of Property (in Municipal Areas) Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Government" means the State Government;(2)"municipal area" means the territorial area of a municipality;(3)"municipality" means -(a)the Municipal Corporations of Chennai, Madurai, Coimbatore, Tiruchirappalli, Tirunelveli, Salem, Tiruppur, Erode, Vellore, Thoothukudi or any other Municipal Corporation that may be constituted under any law for the time being in force; or(b)"a municipal council" constituted under the Tamil Nadu District Municipalities Act, 1920.
