Section 2 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997 (Tamil Nadu Act 46 of 1997);(b)"Council" means the council of a Town Panchayat, Municipality or Corporation, as the case may be.(c)"Form" means the forms appended to these rules;(d)"Licence" means the licence granted under section 4 of the Act;(e)"Municipality" with its grammatical variation means the Municipal Corporation or Municipality or Town Panchayat constituted or deemed to have been constituted under the appropriate Act.
