Section 2(4) in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
(4)[ "Property" means any property, movable or immovable or machinery owned by or in possession of, or under the control of any person including] [Substituted by Tamil Nadu Act 46 of 1994](a)the Central Government; or,(b)the State Government; or,(c)any local authority; or,(d)the Tamil Nadu State Electricity Board; or,(e)any University in this State; or(f)any co-operative society including a land development bank registered or deemed to be registered under the Tamil Nadu Co - operative Societies Act, 1983; or(g)any corporate body constituted under any Act passed by Parliament or the Legislative Assembly of this State; or(h)any other corporation owned or controlled by the Central Government or the State Government; or(i)[ any institution concern or undertaking; or [Substituted by Tamil Nadu Act 46 of 1994](j)any company.Explanation. - For the purposes of this clause, "company" means any body corporate and includes a trust, a firm, a society or other association of individuals.]
